Section 8(1) in The Auroville (Emergency Provisions) Act, 1980
(1)If at any time it appears to the Central Government that the purposes for which the management of Auroville had been taken over have been fulfilled or that for any other reason it is not necessary that the management of Auroville should remain vested in that Government, it may, notwithstanding anything contained in sub-section (1) of section 3, by order published in the Official gazette, relinquish the management of Auroville with effect from such date as may be specified in the order.
