The Airports Authority of India Act, 1994

38.Power of the Central Government to temporarily divest the Authority of the management of any airport.-

1. If, at any time, he Central Government is of opinion that in the public interest it is necessary or expedient so to do , it may by order direct the authority to entrust the administration management or similar other functions or any airport heliport airstrip civil enclave aeronautical communication station or any other agency or department of any airport heliport airstrip or any other agency or department of any airport heliport airstrip civil enclave or aeronautical communication station with effect from such date and to such person as may be specified in the order and the authority shall be bound to comply with such direction:

Provided that before an order is made under this sub-section the authority shall be given a reasonable opportunity of being heard in the matter.

2. where the management of any airport heliport airstrip civil enclave or aeronautical communication station or any other agency or department thereof is entrusted to any person specified under sub-section 91) (hereafter referred to in this section as the authorised person) the authority shall cease to exercise and discharge all its powers and functions under this Act in relation n to exercise and discharge all its powers and function under this Act in relation to such airport heliport airstrip or aeronautical communication station of any other agency or department thereof and such powers and function shall be exercised and discharged by the authorised person in accordance with the instructions of any which the Central government my give to the authorised

person from time to time:

Provided that no such power or function as may be specified by the Central Government by a general or special order shall be exercised or discharged by the authorise person except with the previous sanction of the Central Government.

3. An order made under sub-section 91) shall unless resigned be in operation for a period of six months from the date on which the management of the airport heliport airstrip civil enclave or aeronautical communication station or any other agency or department thereof is entrusted to the authorities person.

Provided that the Central government extend such period for a further period or periods not exceeding eighteen months.

4. During the operation of an order made under sub-section (1), it shall be competent for he Central Government to issue from to time to time, such directions to the Authority as are necessary to enable the authorised person to exercise the powers and discharge the function of the Authority under thrice Act in relation to the airport, heliport airstrip civil enclave or aeronautical communication station or any other agency or department thereof the management of which has been entrusted to him and in particular to transfer any sum of money from the fund of the Authority to the authorised person for the management of the airport heliport airstrip civil enclave or aeronautical communication station or any other agency or department thereof and every such direction shall be complied with by the Authority.

5. On the Caesar of operation of any made under sub-section 91) in relation to any airport, heliport airstrip, civil enclave or aeronautical communication station or any other agency or department thereof the authorised person shall cease to exercise and perform the powers and functions of the Authority under this Act in relation to such airport, heliport airstrip civil enclave or aeronautical communication station or any other agency or department thereof and the Authority shall continue to exercise and perform such powers and function in accordance with the provisions of this Act.

6. On the cesser of operation of any order made under sub-section (1) in relation to any airport, heliport airstrip civil enclave or aeronautical communication station or any other agency or department thereof the authorised person shall hand over to the Authority any property (including any sum of money or other asset) remaining with him in connection with the management of such airport, heliport airstrip civil enclave or aeronautical communication station.

7. Anything done or any action taken lawfully by the authorised person in relation to any airport, heliport airstrip, civil enclave or aeronautical communication station or any other agency or department thereof during he period operation of an order made under sub-section (1) shall be deemed to have been done or taken by the Authority and shall be binding on the Authority.