Section 9(1) in The Orissa Hindu Religious Endowments Act, 1951
(1)The Commissioner may call for and examine [the record of any proceeding under this Act before the Deputy Commissioner] [Substituted vide O.A.No. 29 of 1978.] [or before an Assistant Commissioner except under Sub-section (1) of Section 27] [Substituted vide O.A. No. 13 of 2003 (O.G.E. No. 825 dated 31.5.2003).] to satisfy himself as to the regularity of such proceeding or the correctness, legality or propriety of any decision or order passed thereon; and if in any case it appears to the Commissioner that any such decision or order shall be modified, annulled, reversed or remitted for reconsideration, he may pass orders accordingly : Provided that the Commissioner shall not pass any order prejudicial to any party without hearing him or giving him a reasonable opportunity of being heard :[Provided further that in cases where an appeal lies under this Act, no proceedings by way of revision shall be entertained by the Commissioner at the instance of a person who could have appealed :] [Inserted vide O.A.No. 29 of 1978.]Provided also that nothing in this sub-section shall apply to the proceedings in an appeal transferred by the Commissioner to the Deputy Commissioner for hearing and disposal.
