Section 9(3) in The Central Industrial Security Force Act, 1968
(3)The Central Government may call for and examine the record of any proceeding [under section 8, sub-section (2), sub-section (2-A) or sub-section (2-B)] [Substituted by Act 40 of 1999, Section 6, for " under section 8 or under sub-section (2)" (w.e.f. 29.12.1999). ] of this section and may make such inquiry or cause such inquiry to be made and subject to the provisions of this Act, may pass such order thereon as it thinks fit:Provided that no order imposing an enhanced penalty under sub-section (2) or sub-section (3) shall be made unless a reasonable opportunity of being heard has been given to the person affected by such order.
