Section 18 in Orissa Public Distribution System (Control) Order, 2008
18. Review.
- The authority competent to hear appeals against the order of the licensing authority referred to in Clause 17 may 'suo-motu' or on a reference made to it, call for the record of the licensing authority, review the order passed by the licensing authority and pass such order as may be passed by it in an appeal preferred before it under Clause 17, as it may deem appropriate;Provided that no order shall be passed against a licensee under this clause without giving an opportunity to the person concerned of stating his case.
