Section 14(3) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
(3)Decisions of the Authority shall be, by unanimous affirmative vote of the members presentand voting. If there is any difference of opinion on any particular subject coming for decision before the Authority, the Secretary shall refer the matter to the State Government and the decision of the State Government in such matters shall be final and conclusive.
