Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Himachal Pradesh - Section Section 16 in Himachal Pradesh Private Educational Institutions (Regulatory Commission) Act, 2010 16. Power to issue directions. - The State Government may issue such directions to the Commission as in its opinion, are necessary or expedient for carrying out the purposes of this Act and the Commission shall give effect to all such directions.
