Section 19(3) in Oil Industry (Development) Rules, 1975
(3)On receipt of a copy of the order as aforesaid the Board or the Committee concerned, as the case may be, may make a representation to the Central Government against the said order and the Central Government may after considering the representation, either cancel, modify or confirm the order passed by it under sub-rule (1).(GSR 172(E) Dated 13 December 1977)Chapter-IV Travelling and other Allowances to members of the Board and Committees
