Section 14(4) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
(4)The Commissioner shall give effect to the decisions of the AuthorityProvided that, if in the opinion of the Commissioner any resolution of the Authority contravenes any provision of this Act or any other law or of any rule, notification or regulation made or issued under this Act or any other law or of any order passed by the Government or is prejudicial or detrimental to the interests of the Authority or the interests of the development and maintenance of Sangolli Rayanna Kshetra, he shall within fifteen days of the passing of the resolution, refer the matter to the Government for orders thereon and inform the Authority at its next meeting, of the action taken by him and until orders of the Government on receipt of such reference the Commissioner shall not be bound to give effect to such resolution.
