Section 60 in Maharashtra Jeevan Authority Act, 1976
60. Directions to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] on questions of policy.
(1)In the performance of its duties and discharge of its functions [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be guided by such directions on questions of policy as may be given to it, from time to time, by the State Government.(2)If any question arises whether any matter is or is not a matter as respects which the State Government may issue a direction under sub-section (1), the decision of the State Government shall be final.
