Section 37(a) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(a)the authorised controller shall exercise his functions in accordance with any instructions given to him by the State Government, so, however, that he shall not have any power to give any direction inconsistent with the provisions of any enactment or any instrument determining the functions of the persons in charge of the management of the undertaking, except in so far as may be specifically provided by the order; and
