Section 22 in Tamil Nadu Industrial Township Area Development Authority Act, 1997
22. Control by Government.
(1)The government may from time to time issue to the Authority such y general or special directions of policy as they deem necessary or expedient for the purpose of carrying out the objects of this Act and the Authority shall be bound to follow and act upon such directions.(2)The Government may, at any time, either on its own motion or on application made to it in this behalf, call for the records of any case disposed of or order passed by the Authority or the Chairman for the purpose of satisfying itself as to the legality or propriety of any order passed or direction issued and may pass such order or issue such direction in relation thereto as it may think fit:Provided that the Government shall not pass an order prejudicial to any person without affecting such person a reasonable opportunity of being heard.(3)Every order of the Government made in exercise of the powers, conferred by this Act shall be final and shall not be called in question in any Court.
