Section 103 in The Orissa Development Authorities Act, 1982
103. Control by State Government.
(1)The Authority shall carry out such directions as may be issued to it, from time to time, by the State Government for the efficient administration of this Act.(2)If in, or in connection with the exercise of its powers and discharge of its functions by the Authority under this Act, any dispute arises between the Authority and the State Government, the decision of the State Government on such dispute shall be final.(3)The State Government may, at any time, either on its own motion or otherwise, call for the records of any case disposed of, or order passed by the Authority for the purpose of satisfying itself as to the legality or propriety of any order passed or directions issued and may pass such order or issue such directions in relation, as it may think fit :Provided that the State Government shall not pass an order prejudicial to any person without giving such person a reasonable opportunity of being heard.
