Section 42 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
42. Control by the State Government.
(1)The Authority shall carry out to 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 such 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 on application made to it in this behalf, call for the records of any case disposed off or order passed by the Authority or any officer authorized by it to perform any function under this Act for the purpose of satisfying itself as to the legality or propriety of any order, passed of direction issued and may subject to any order passed by the Secretary Tourism under sub-section (3) or sub-section (5) of section 27, pass such order or issue such direction in relation thereto as It may think fit Provided that the State Government shall not pass any order prejudicial to any person without affording such person a reasonable opportunity of being heard.(4)Every order of the State Government made in exercise of the powers conferred by this Act shall be final and shall not be called in question in any court.
