Section 51 in The Gurugram Metropolitan Development Authority Act, 2017
51. Power of State Government in certain matters.
(1)The Authority shall carry out such directions as may be issued to it from time to time, by the State Government.(2)If in or in connection with, the exercise of its powers and performance of its functions by the Authority under this Act, any dispute arises between the Authority and any local authority in the notified area, Haryana Urban Development Authority or any board, company or other agency of the State Government, such dispute shall be referred to the State Government and the decision of the State Government on any 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 of or order passed by any officer of the Authority for the purpose of satisfying itself as to the legality or propriety of any order passed or direction issued and may pass such order or issue such direction in relation thereto as it may think fit:Provided that the State Government shall not pass an order prejudicial to any person without affording such person a reasonable opportunity of being heard.
