Section 10(2) in The Haryana Regulation and Control of Crushers Act, 1991
(2)The State Government may, suo moto, at any time, call for the record of any proceedings which is pending before the Director or in which the Director has passed any order for the purpose of satisfying itself as to the legality or propriety of such order and may pass such order in relation thereto as it thinks fit :Provided that the State Government shall not pass an order under this section prejudicial to any party without giving such party a reasonable opportunity of being heard.
