Section 41(9) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(9)The Government may either on its own motion or on the application of any party, call for the records of any proceedings before the Licensing Authority or the Appellate Authority for the purpose of satisfying itself as to the legality or the propriety of any order passed by the such Authorities and may pass such order in reference thereto as it thinks fit:Provided that the Government shall not vary or reverse any order affecting any right of the party without giving notice of being heard;
