15.
SPECIAL PROVISION RELATING TO GIVING OF DIRECTIONS.
Notwithstanding anything contained in this Act where any Joint Board is constituted under
section 13, -
(a) the Government of the State for which the Joint Board is constituted shall be
competent to give any direction under this Act only in cases where such direction relates
to a matter within the exclusive territorial jurisdiction of the State;
(b) the Central Government alone shall be competent to give any direction under this Act
where such direction relates to a matter within the territorial jurisdiction of two or
more States or pertaining to a Union territory. |
