Section 20(1) in Bihar Integrated Check-Post Authority Act, 2011
(1)Without prejudice to the foregoing provisions of this Act, the Authority shall, in the discharge of its functions and duties under this Act, be bound by such direction on questions of policy as the Government may give in writing to it from time to time;Provided that the Authority shall, as far as practicable, be given opportunity to express its views before any direction is given under this sub-section.
