Section 26 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
26. Directions by the Government.
(1)In the discharge of its functions, the Commission shall be guided by such directions in matters of policy involving public interest as the Government may give to it in writing.(2)If any question arises as to whether any such direction relates to a matter of policy involving public interest, the decision of the Government thereon shall be final.
