Section 23 in Gujarat State Higher Education Council Act, 2016
23. Revision.
- The State Government may either suo-moto or on an application made to it, call for and examine the records of any order passed or decisions taken by the Council under the provisions of this Act, for the purpose of satisfying itself as to the legality or propriety of such order or decision or as to the regularity of procedure and pass such order with respect thereto as it may deem fit:Provided that no such order shall he made except after giving the Council or the person likely to be affected thereby a reasonable opportunity of being heard.
