Section 225(1) in Insolvency And Bankruptcy Code, 2016
(1)Without prejudice to the foregoing provisions of this Code, the Board shall, in exercise of its powers or the performance of its functions under this Code, be bound by such directions on questions of policy as the Central Government may give in writing to it from time to time:Provided that the Board shall, as far as practicable, be given an opportunity to express its views before any direction is given under this sub-section.
