Section 10(2) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(2)The State Government may issue such directions as it may deem desirable in the circumstances of the case to the Board and the Board may also, if it is considered necessary so to do, apply to the State Government at any time for instructions as to the manner in which the management of the Estate shall be conducted in relation to any other matter arising in the course of such management.
