Section 28 in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
28. Power of the Government to issue directions.
(1)Without prejudice to the foregoing provisions of this Act, the Board shall, in exercise of its power or the performance of its duties under this Act, be bound by such direction on questions of policy as the Government may give in writing to it from time to time :Provided that the Board shall, as far as practicable, be given an opportunity to express its views before any direction is given under this sub-section.(2)The decision of the Government, whether a question is one of policy or not, shall be final.
