Section 34 in Andhra Pradesh Urban Areas (Development) Act, 1975
34. Control by Government.
(1)The Authority shall carry out such directions as may be issued to it, from time to time, by the government for the efficient administration of this Act.(2)If, in, or in connection with, the exercise of its powers and discharge of its functions by the Authority under this Act, any dispute arises between the Authority and the Government, the decision of the Government thereon shall be final.(3)The Government may, at any time either on its own motion or on application made to them in this behalf, call for the records of any case disposed of, or order passed by the Authority for the purpose of satisfying themselves 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 they think fit ;Provided that the government shall not pass an order adversely affecting any person without affording such person an opportunity of being heard.(4)The Government may depute any officer to inspect or examine the office of the Authority, service, work or thing and to report thereon and any officer so deputed may for the purposes of such inspection or examination exercise the following powers-(a)to call for any extract from any proceedings of the Authority or other committee constituted under this Act, record, correspondence, plan or other documents ;(b)to call for any return, estimates, statement of accounts or statistics ;(c)to call for any report;and the Authority shall furnish the same.
