Section 30 in The Pepsu Townships Development Board Act, 1954
30. Directions by the State Government.
- The State Government may, [* * * * * *] [Omitted by ibid.] give to the Board general instructions to be followed by the Board and such instructions may include a direction to the Board regarding the exercise of its powers and performance of its duties under this Act in such manner as may be specified in the direction and such direction shall be binding on the Board.
