Section 66A in Karnataka Urban Water Supply and Drainage Board Act, 1973
66A. [ Directions by the State Government. [Section 66A to 66H inserted by Act 45 of 1981 w.e.f. 1.10.1981.]
(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 directions shall be given after consultation with the Board.(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.
