(1)The Government or the Director may, either suo motu or on an application from any person interested, call for and examine the record of an educational institution or of any authority, officer or person in respect of any administrative or quasi-judicial decision or order, not being a proceeding in respect of which a reference to an arbitrator or an appeal to the High Court is provided, to satisfy themselves as to the regularity, correctness, legality or propriety of any decision or order passed therein; and if, in any case it appears to the Government that any such decision or order should be modified, annulled or reversed or remitted for reconsideration, they may pass orders accordingly:Provided that the Government shall not pass any order adversely affecting any party unless such party has had an opportunity of making a representation.(2)The Government may stay the execution of any such decision or order pending the exercise of powers under sub-section (1) in respect thereof.(3)Every application preferred under sub-section (1) shall be made within such time and in such manner and accompanied by such fees as may be prescribed.
