Section 15 in Punjab Common Infrastructure (Regulation and Maintenance) Act, 2012
15. Revision.
- The State Government may, suo motu or on an application from any party aggrieved by an order within 60 days of the date of communication of such order, call for the record of any case disposed of by the Competent Authority or the Appellate Authority for the purpose of satisfying itself as to the correctness, legality or propriety of any proceedings or of any order made therein and pass such order in relation thereto as it may deem fit:Provided that no order adverse to any person shall be passed without giving him an opportunity to show cause against the proposed order:Provided further that no revision application shall be entertained when an appeal has been or could have been filed against the order.
