Section 15 in The Karnataka Marine Fishing (Regulation) Act, 1986.
15. Revision by Appellate Board.
- The Appellate Board may call for and examine the records of any order passed by an arbitrator under section 13 and against which no appeal has been preferred under section 14 for the purpose of satisfying itself as to the legality or propriety of such order or as to the regularity of the procedure and pass such order with respect thereto, as it may think fit :Provided that no such order shall be made except after giving the person affected a reasonable opportunity of being heard in the matter.
