Section 18 in Ajmer Development Authority Act, 2013
18. Powers of the Authority to give directions.
(1)Notwithstanding anything contained in any other law for the time being in force, the Authority may give such directions to any local authority or other authority or person, with regard to the implementation of any project or scheme financed under section 16, as it thinks fit and any such local authority or other authority or person shall be bound to comply with such directions.(2)Where any direction is given to any local authority, other authority or person under sub-section (1), such authority or person may, within fifteen days from the date of receipt of such direction, appeal to the State Government against such direction, and the decision of the State Government thereon shall be final.(3)The authority shall so exercise the powers of supervision referred to in clause (g) of sub- section (1) of section 16, as may be necessary to ensure that each project or scheme is executed in the interest of the overall development of the Ajmer Region and in accordance with any plan, project or scheme duly approved under any law for the time being in force or by the State Government.
