Section 19 in Oil Industry (Development) Rules, 1975
19. Revision.
(1)The Central Government may for reasons to be recorded in writing, review any decision of the Board, or any of the Committees and pass such order in the matter as it thinks fit.(2)A copy of every order passed under sub-rule (1) shall be sent to the Board or the Committee concerned, as the case may be, by the Central Government.(3)On receipt of a copy of the order as aforesaid the Board or the Committee concerned, as the case may be, may make a representation to the Central Government against the said order and the Central Government may after considering the representation, either cancel, modify or confirm the order passed by it under sub-rule (1).(GSR 172(E) Dated 13 December 1977)Chapter-IV Travelling and other Allowances to members of the Board and Committees
