Section 43 in Gujarat State Disaster Management Act, 2003
43. Powers of State Government to issue directions to Authority.
(1)In the performance of its functions under this Act, the Authority shall be bound by such directions as questions of policy as the State Government may give in writing to it form time to time :Provided that, the Authority shall be given an opportunity to express its views before any direction is given under this sub-section.(2)The decision of the State Government, whether a question is one of policy or not, shall be final.
