Section 25 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
25. Directions by the Government.
- In the discharge of its functions under the Act, the Commission shall be guided by such directions on questions of policy relating to State or national purposes, as may be given to it by the Government.(2)If any dispute arises between the Government and the Commission as to whether or not a questions is or is not a question of policy relating to State or national purposes, the decision of the Government thereon shall be final.
