Section 30 in Haryana Urban Development Authority Act, 1977
30. Control by State Government.
(1)The [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall carry out such directions as may be issued to it, from time to time, by the State Government for the efficient administration of this Act.(2)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 the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] for the purpose of satisfying itself as to the legality or propriety or correctness of any order passed or direction issued and may pass such order or issue such direction in relation thereto as it thinks fit :Provided that the State Government shall not pass an order adversely affecting any person without affording such person an opportunity of being heard.(3)The State Government may depute any officer to inspect or examine the office of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], or its development works and to report thereon and the officer so deputed may, for the purposes of such inspection or examination, call or -(a)any extract from any proceedings of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or any committee constituted under this Act, record, correspondence, plan or other documents;(b)any return, estimates, statement of account or statistics;(c)any report, and the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall furnish the same.
