Section 55 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
55. Revision by the State Government.
(1)The State Government 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 State Government that any such decision or order should be modified, annulled or reversed or remitted for reconsideration, they may pass order accordingly:Provided that the State Government shall not pass any order adversely affecting any party unless such party has had an opportunity of making a representation.(2)The State 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.
