Section 27 in The Karnataka Preservation Of Trees Act, 1976
27. Power of State Government and the Tree Authority to give directions.-
The State Government may from time to time give to the Tree Authority or any Tree Officer and officers subordinate to him and the Tree Authority may give to the Tree Officer or officers subordinate to him, such general or special directions regarding the discharge of their functions and for carrying out effectively the purposes of this Act and such Tree Authority or Tree officers shall comply with the directions issued.
