discretion

noun | \ dis-ˈkre-shən \ | dis·cre·tion
  1. a : the power of a judge to use his or her own judgment in making decisions guided by what is fair and equitable and by principles of law — see also abuse of discretion

    b : the power of a public official or employee to act and make decisions based on his or her own judgment or conscience within the bounds of reason and the law