(6)[ The State Government may, of application from any person aggrieved or affected or likely to be aggrieved or affected or on their own motion within ninety days from the date of any order passed under sub-section (5) review the said order if it was passed under any mistake, whether of fact or of law or ignorance of any fact or suppression of any material evidence, and may pass such order as they deem fit:Provided that no such order shall be made under this sub-section unless notice has been given to all interested parties and they have been given a reasonable opportunity of being heard.] [Added by by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 4(c).]
