Section 41 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
41. State Government or person appointed by it may exercise powers, perform duty conferred or imposed on Ambaji Pilgrimage Tourism Authority and disbursement of expense in certain circumstances.
(1)If in the opinion of the State Government, the Ambaji Pilgrimage Tourism Authority is not competent to exercise or perform, or neglects or fails to exercise or perform, any power conferred or duty imposed upon it under any of the provisions of this Act, the State Government or a person or persons appointed in this behalf by the State Government may exercise such power or perform such duty.(2)Any expenses incurred by the State Government or by such person or persons in exercising such power or performing such duty shall be paid out of the fund of the Ambaji Pilgrimage Tourism Authority and the State Government may make an order directing any person who for the time being has custody of any such funds to pay such expenses from such fund and such person shall be bound to comply with such order.
