Section 24 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
24. Control by the State Government.
(1)The Authority shall exercise its powers and perform its duties under this Act or rules or regulations made thereunder, subject to any policy and guidelines of the State Government in respect of the protection and development of the lakes.(2)The Authority shall be bound to comply with such directions of the State Government as may be issued by it for carrying out the purposes of this Act.(3)If, in connection with the exercise of the powers and the performance of the functions of the Authority under this Act or rules or regulations made thereunder, any dispute arises between the Authority and any department of the State Government or any local authority, the matter shall be referred to the State Government and the decision of the State Government thereon shall be final and binding.
