- If any question arises as to the interpretation of these rules, or any other matter concerning thereto, the same shall be referred to the State Government and the decision of the State Government thereon shall be final.[23. Right to issue instructions. - The State Government shall have all rights to issue any instructions from time to time for the matters which may not be specifically covered under these rules for the smooth functioning of its lotteries including On-Line Lottery and all insturctions so issued by the State Government will be read in choesion with other rules, provisions of the Act, terms and condition laid down in the Tender Document-Invitation of Bids for On-Line Lottery System and also with the terms and conditions entered in the other terder notice and agreements. All such instructions shall have the force of law and will be binding on all concerned.] [Added vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd.(3)/2001, dated 20.6.2001.]
