Section 26 in Bombay Khadi and Village Industries Act, 1960
26. Direction by State Government :-
(1)In discharge of its functions, the Board shall be guided by such directions as may be given to it by the State Government from time to time.[Subs, by Gujarat 15 of 1990 w.e.f. [3-8-1990]](2)Where.the Board makes persistent default in complying with or in giving effect to any directions given to it by the State Government under sub section (1), it shall be lawful for the State Government to dissolve the Board under section 31].
