Section 10G(iii) in Assam Khadi and Village Industries Board Act, 1955
(iii)have the right to record his views on every proposal involving expenditure from the funds of the Board and shall have the authority to advise the Board and its Committees that a particular decision or proposal affecting the financial policy and directions of the State Government and/ or the Khadi and Village Industries Commission should be referred to the State Government and/or the Khadi and Village Industries Commission, as the case may be ; and
