Section 26(1) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
(1)The State Government may, give to the Committee general directions as to the matters of policy to be followed by the Committee in respect of their powers and duties or in the matter of administration of the Sansthan Trust or any matter ancillary or incidental thereto; and in particular, for any action to be taken for the purpose of maintaining discipline and order during the festivals in, or connected with the Temple.
