Section 65 in Bihar Regional Development Authority Act, 1974
65. Control by State Government.
(1)The State Government may set aside any resolution of the Authority or any order of the Authority, the Chairman, the Vice-Chairman or any officer of the Authority, if in the opinion of the State Government the resolution or order is in excess of the power conferred by law.(2)The State Government may issue direction to the Authority on matters of general policy.
