Section 33(1) in The International Airports Authority Act, 1971
(1)If at any time the Central Government is of opinion that in the public interest it is necessary or expedient so to do, it may, by order, direct the Authority to entrust the management of any airport with effect from such date and to such person as may be 74 Authority of the management of the airport specified in the order and the Authority shall be bound to comply with such direction:Provided that before an order is made under this sub-section the Authority shall be given a reasonable opportunity of being heard in the matter.
