(1)The State Government may, either of its own motion or on an application from any person interested, call for and examine the records of a Panchayat or of a Standing Committee thereof in respect of any proceedings to satisfy itself as to the correctness, legality or propriety of any decision(s) or order(s) passed therein or as to the regularity of such proceedings and, if in any case, it appears to the State Government that any such decision or order should be modified, annulled, reversed or remitted for reconsideration, it may pass the order accordingly :Provided that the State Government shall not pass any order prejudicial to any party unless such party has had a reasonable opportunity of being heard in the matter.(2)The State Government may stay the execution of any such decision or order(s) prejudicial to any party, pending the exercise of its powers under subsection (1) in respect thereof.(3)The State Government may, of its own motion or on an application received from any person interested, at any time within ninety days of the passing of an order/orders under sub-section (1) review any such order(s) if it was passed by it by mistake, whether of fact or of law or in ignorance of any material fact. The provisions contained in the proviso to sub-section (1) and in sub-section (2) shall also apply to a proceeding under this sub-section.
