Section 89 in Bangalore Water Supply and Sewerage Act, 1964
89. Directions by the State Government.
(1)In the discharge of its functions, the Board shall be guided by such directions on questions of policy as may be given to it by the State Government.[Provided that such direction shall be given after consultation with the Board.] [Inserted by Act 6 of 1966 w.e.f. 17.3.1966.](2)In case of any difference of opinion as to what is a question of policy the decision thereon of the State Government shall be final.
