mandated

noun | \ ˈman-ˌdāt \ | man·date

1. a : a formal communication from a reviewing court notifying the court below of its judgment and directing the lower court to act accordingly

   b : the authorization to act given by a constituency to its elected representative

2. : an act by which a person gives another person the power to transact for him or her one or several affairs

3. a : an authoritative command : a clear authorization or direction the mandate of the full faith and credit clause —National Law Journal

   b : the authorization to act given by a constituency to its elected representative

transitive verb

1. : to make mandatory or required the Pennsylvania Constitution mandates a criminal defendant's right to confrontation —National Law Journal