Section 15(4) in The U.P. (Regulation Of Building Operations) Act, 1958
(4)An order under sub-section (3) may be passed on behalf of the Controlling Authority by its Chairman and such order shall be deemed to have been passed by the Controlling Authority, anything to the contrary contained in Section 4 notwithstanding.] [Added by U.P. Act No. 2 of 1964.][15A. Revisional powers of State Government. - (1) The State Government may, at any time either of its own motion or on an application made to it in this behalf, call for the record of any case disposed of by the Controlling Authority for the purpose of satisfying itself as to the legality or propriety or any order passed under this Act and may pass such orders in relation thereto as it may think fit:Provided that the State Government shall not pass an order prejudicial to any person without affording such person a reasonable opportunity of being heard.
