Section 37 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
37. Power of State Government to issue directions.-(1) Without prejudice to the
foregoing provisions of this Act, the Authority shall, in exercise of its powers or theperformance of its functions under this Act, be bound by such directions on questions ofpolicy, as the State Government may give, in writing to it, from time to time.(2)The decision of the State Government, whether a question is one of policy or not,shall be final.
