The Airports Authority of India Act, 1994
40.Power of the Central Government to issue directions.-
- Without prejudice to the foregoing provisions of this Act,
the Authority shall in the discharge or its functions and duties under this Act,
be bound by such directions on questions of policy as the Central Government may
give in writing to it from time to time.
Provided that the authority shall as far as practicable be given opportunity to
express its views before any direction is given under this sub-section.
- The decision of the Central Government whether a question is
one of policy or not shall be final.
- The Central Government may, from time to time issue directions to the
Authority regarding the discharge of any functions to it under clause (e) of
sub-section 93) of section 12 and the authority shall be bound o comply with such directions.
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