Section 7B(4) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(4)Where the officer is of opinion that the application for review should be granted, he shall grant the same:Provided that,—(a)no such application shall be granted without previous notice to all the parties before him to enable them to appear and be heard in support of the order in respect of which a review is applied for, and(b)no such application shall be granted on the ground of discovery of new matter or evidence which the applicant alleges was not within his knowledge or could not be produced by him when the order was made, without proof of such allegation.
