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State of Jharkhand - Section

Section 278 in Jharkhand Municipal Act, 2011

278. Directions by State Government.

(1)In the performance of its functions, the State Regulatory Commission shall be guided by such directions in matters of policy involving public interest as the State Government may give to it in writing.
(2)If any question arises as to whether any such direction relates to a matter of policy involving public interest, the decision of the State Government thereon shall be final.