(1)Subject to rules that may be made in this behalf, the State Government may, of its own motion within two years or on an application by an aggrieved person made to it within' one year from the date of an order passed by an Adjudicating Officer in appeal under section 17, call for and examine the record of any such order and pass such order thereon as it thinks just and proper:Provided that no record of any proceeding of the Adjudicating Officer shall be called for-(i)in a case where an appeal lies under section 16 but no appeal has been filed, or(ii)in a case where appeal has been made under section 17 and such appeal is pending.(2)No order shall be passed under this section which adversely affects any person unless such person has been given a reasonable opportunity of being heard.
