(2)The records of the Board shall be open to inspection at all reasonable times by any officer authorized in this behalf by the Central Government.[22-A. Power of Central Government to issue directions to Board. - (1) Without prejudice to the foregoing provisions of this Act, the Board shall, in the discharge of its functions and duties under this Act, be bound by such directions on questions of policy as the Central Government may give in writing to it from time to time:Provided that the Board shall, as far as practicable, 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 the policy or not shall be final.] [Inserted by Rubber (Amendment) Act, 2009 (4 of 2010) ]
