Section 4(3) in Telangana Co-operative Spinning Mills (Regulation) Act, 1983
(3)The Special Officer or the Committee appointed under sub-section (2) shall, subject to the control of the Government and to such directions as they may, from time to time give, have power to exercise all or any of the functions of the Committee of the State Federation of Co-operative Spinning Mills or the Co-operative Spinning Mills specified in the Schedule.
