Section 28(6) in The Jammu and Kashmir Energy Conversation Act, 2011
(6)The appellate court may, for the purpose of examining the legality, propriety or correctness of any order made by the adjudicating officer or the Government or other authority under the Act, as the case may be, in relation to any proceedings, on its own motion or otherwise, call for the records of such proceedings and make such order in the case as it thinks fit.
