Section 26(5) in The Export-Import Bank Of India Act, 1981
(5)If any question arises as to whether any contract, deed, bond, agreement, powers- of-attorney, grant of legal representation or other instrument referred to in sub-section (3) or any suit, appeal or other legal proceeding referred to in sub-section (4) relates or relates exclusively to the export financing functions of the Development Bank, it shall be referred to the Central Government for decision and the decision of the Central Government thereon shall be final.
