Section 35(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(1)Without prejudice to the foregoing provisions of this Act, the Authority shall, in exercise of its powers or the performance of its functions under this Act be bound by such directions, as the State Government may give, in writing to it, from time to time:Provided that the Authority shall, as far as practicable, be given an opportunity to express its views before any direction is given under this sub-section:Provided further that nothing in this section shall empower the State Government to issue directions pertaining to technical or administrative matters undertaken by the Authority.
