18. Power of the Central Government to issue directions.
(1)Without prejudice to foregoing provisions of this Act, the Board shall, in the discharge of its functions and duties under this Act, be bound by such direction of questions of policy as the Central 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 Central Government whether a question is one of policy or not shall be final.
