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State of Rajasthan - Section

Section 66 in Rajasthan State Highways Act, 2014

66. Authority to be bound by directions of the State Government.

(1)Without prejudice to the other provisions of this Act, the Authority shall, in the discharge of its functions and duties under this Act, be bound by such directions on questions of policy as the State Government may give to it in writing from time to time.
(2)The decision of the State Government whether a question is one of policy or not shall be final.