69. Control by State Government. - In the exercise of the powers and in the discharge of the duties conferred and imposed respectively on the Court by this Act, the Court shall be guided by such orders and instructions as it may from time to time receive from the [State] Government.
[69A. Bar of suits and other proceedings. - No suit shall be instituted against the [Government] in respect of any thing done or purporting to be done under this Act or in respect of any alleged neglect or omission to perform any duty devolving on the [State] Government or the Court, or any of the officers subordinate to it and acting under this Act, or in respect of the exercise of, or the failure to exercise, any powers conferred by this Act on the [State] Government or the Court, or any officer subordinate to it and acting under this Act, except for the recover of possession of property in charge of the Court on the ground that such property is not subject to a trust, or for making the Court chargeable with or accountable for the loss or misapplication of any property in its charge or the income thereof, where the loss or misapplication has been occasioned by or through the wilful neglect or default of the Court or of any officer subordinate to the Court.][69B. Application of Act to estate of Rulers of Indian States. - The powers and functions conferred on the State Government by or under this Act shall, in relation to the estates of Rulers of Indian States, be powers and functions of the Central Government.]
