Technology Development Board Act, 1995

16.  Power of the Central Government to issue direction. 

1. Without prejudice to the foregoing provisions of this Act, the Board shall, in the discharge of 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:

that the Board shall, as far as practicable, be given an opportunity to express its views before any direction is given under this sub-section.

2. The decision of the Central Government whether a question is one of policy or not shall be final.

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