Section 45 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
45. Power of the Government to give directions.
(1)The Authority shall exercise its powers and perform its duties under this Act in accordance with the policy framed and guidelines laid down from time to time, by the Government for development of the areas in the Metropolitan Region.(2)The Authority shall be bound to comply with such directions which may be issued, from time to time, by the Government for efficient administration of this Act.(3)If, in connection with the exercise of the powers and the performance of the duties of the Authority under this Act, any dispute arises between the Authority and the Government, the matter shall be decided by the Government and its decision shall be final.
