Section 14 in U.P. Prevention and Control of Malaria, Dengue, Kala-azar and any Vector Borne Disease Regulations, 2016
14.
In case of any dispute or difference of opinion in the execution of any anti mosquito scheme or in its operation of any work under these regulations in which the jurisdiction of the Government of India, or Government of any other State is involved, the matter shall be referred to the Government of India for final decision in the matter.
