111. Power of Central Government to issue directions to Board .- [(1) Without prejudice to the foregoing provisions of this Chapter, the Authority and every Board shall, in the discharge of its functions under this Act, be bound by such directions on questions of policy as the Central Government may give in writing from time to time:
Provided that the Authority or the Board as the case may be, shall be given opportunity to express its views before any direction is given under this sub-section.](2)The decision of the Central Government whether a question is one of policy or not shall be final.
