(2)The Central Government may at any time, if it thinks the justice of the case so requires,-(a)revoke any order of cancellation or suspension made by it under [sub-section (1) or sub-section (1-A) or] [ Substituted by Act 20 of 1979, Section 3, for " sub-Section (1) or" (w.e.f. 4.5.1979).] set aside any order of cancellation or suspension made by a Court under section 370 or any order of suspension made by a Marine Board under clause (b) of sub-section (1) of section 376 or any order of censure made by a Court under section 371; or(b)shorten or lengthen the period of suspension ordered by it under [sub-section (1) or sub-section (1-A) or] [Substituted by Act 20 of 1979, Section 3, for " sub-Section (1) or" (w.e.f. 4.5.1979).] by a Court under section 370 or by a Marine Board under clause (b) of sub-section (1) of section 376 or cancel a certificate suspended by a Marine Board under that clause; or(c)grant without examination a new certificate of the same or any lower grade in the case of any certificate cancelled or suspended by it under [sub-section (1) or sub-section (1-A) or] [Substituted by Act 20 of 1979, Section 3, for " sub-Section (1) or" (w.e.f. 4.5.1979).] by a Court under section 370 or any certificate suspended by a Marine Board under clause (b) of sub-section (1) of section 376:Provided that no order under clause (b) either lengthening the period of suspension of or cancelling a certificate shall be passed by the Central Government unless the person concerned has been given an opportunity of making a representation against the order proposed.
