(1)The State Government and Director may at any time, on its own motion for the purpose of satisfying itself as to the legality or propriety of any order passed by or as to the regularity of the proceedings of any officer subordinate to it call for and examine the record of any case pending before or disposed of by such officer and may pass such order in reference thereto as it thinks fit:Provided that no order under this rule shall be passed against any person interested unless he has been given an opportunity to represent his case.(2)Notwithstanding whenever under sub-rule (1), a review on any matter is pending with the State Government, no authority subordinate to it shall take any action in the matter.
