Section 68(1) in Tamil Nadu State Housing Board Act, 1961
(1)Notwithstanding anything contained in the foregoing provisions of this Chapter, the Government may, at any time in the case of any housing or improvement scheme, which is proposed to be framed or which has been framed by the Board or which is being executed by if, call for and examine the records of the Board relating to such scheme and if, after making the examination and after considering the representations, if any of the Board and the local authority concerned, it appears to the Government that such scheme should be modified, annulled of remitted for reconsideration to the Board or that such scheme should be executed with modifications, they may pass orders accordingly.
