- If the Special Commissioner or the Commissioner of the division, as the case may be, shall be of opinion that there are not any sufficient grounds for a review he shall reject the application; but if he shall be of opinion that the review desired is necessary to correct an evident error or Commission, or is otherwise requisite for the ends of justice, the Special Commissioner, or the Commissioner of the division, as the case may be, shall grant the review, and his order in either case, whether for rejecting the application or granting the review, shall be final.
