Section 32 in Uttarakhand Benami Transactions (Prohibition) Act, 2016
32. Power of State Government to issue directions, etc.
(1)The State Government may, from time to time, issue such orders, instructions and directions to the authorities as it may deem fit for the proper administration of this Act and such authorities and all other persons employed in execution of this Act shall observe and follow such orders, instructions and directions of the State Government.(2)No orders, instructions or directions under sub-section (1) shall be issued so as to -(a)require any authority to decide a particular case in a particular manner; or(b)interfere with the discretion of the Adjudicating Authority in exercise of his functions..
