Section 29 in Tamil Nadu Groundwater (Development and Management) Act, 2003
29. Power of Government to give directions.
(1)The Government may, in the public interest, by order, direct the Authority to make an enquiry or to take appropriate proceedings under this Act in any case specified in the order, and the Authority shall report to the Government the result of the enquiry made or the proceedings taken by it within such period as may be prescribed.(2)The Government may issue such orders and directions of a general character as they consider necessary in respect of any matter relating to the powers and functions of the Authority and thereupon the Authority shall give effect to such orders and directions.
