Section 12(5) in Kerala Fishermen's Welfare Fund Act, 1985
(5)The Government may, either suo-motu or on application of the aggrieved person, call for the record of any proceeding taken by the Director of Fisheries under sub-section (4) and make such enquiry and pass such orders, as they deem fit:Provided that an application for revision under this Sub-section shall be made within thirty days from the date on which the order was communicated to the applicant:Provided further that no order shall be passed under this sub-section without giving the person who may be affected thereby an opportunity to be heard.
