Section 42(3) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(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.
