Section 23 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
23. Power to give directions .-In the performance of its functions under this Act,-
(a)the Central Co-ordination Committee shall be bound by such directions in writing, as the Central Government may give to it; and(b)the State Co-ordination Committee shall be bound by such directions in writing, as the Central Co-ordination Committee or the State Government may give to it:Provided that where a direction given by the State Government is inconsistent with any direction given by the Central Co-ordination Committee, the matter shall be referred to the Central Government for its decision.
