Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(2) in The Delhi Vidyut Board Rules, 1997

(2)The Chairman may refer to the Government any matter of policy, including any such matter regarding which there is a difference of opinion between him and other members of the Board, and shall place before the Board the directions or opinion of the Government thereon.