Section 24 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
24.
The Government may give directions to the Board as to the carrying into execution of any provisions of the Act and Rules, schemes and notifications issued and the Board shall be bound by such directions. The Government is competent to call for any records, reports or other particulars pertaining to the functioning of the Board and the Secretary shall furnish such information with reasonable diligence.
