 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
8B. Consultation with the Board. Before taking any action touching the affairs of the Board under this Act, the Central Government shall ordinarily consult the Board:] Provided that no action taken by the Central Government shall be invalid or called in question merely on the ground that the action was taken without such consultation.]    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back