Section 26 in Assam Khadi and Village Industries Board Act, 1955
26. Direction by State Government.
(1)In the discharge of its functions, the Board shall be guided by such instructions on questions of policy as may be given to it by the State Government.(2)If any dispute arises between the State Government and the Board as to whether a question is or is not a question of policy the decision of the State Government shall be final.
