Section 33 in The Commissions For Protection Of Child Rights Act, 2005
33. Directions by Central Government.-
(1)In the discharge of its functions under this Act, the Commission shall be guided by such directions on questions of policy relating to national purposes, as may be given to it by the Central Government.(2)If any dispute arises between the Central Government and the Commission as to whether a question is or is not a question of policy relating to national purposes, the decision of the Central Government thereon shall be final.
