Section 41(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(1)If in the opinion of the State Government, the Ambaji Pilgrimage Tourism Authority is not competent to exercise or perform, or neglects or fails to exercise or perform, any power conferred or duty imposed upon it under any of the provisions of this Act, the State Government or a person or persons appointed in this behalf by the State Government may exercise such power or perform such duty.
