(1)Every decision made by an officer delegated with any powers under this Act, rules and regulations made thereunder, appeal to the next higher authority or, as the case may be, to the Board.(2)The decision of the appellate authority shall be final:Provided that the Board and the Chief Executive Officer but not any other officer delegated any power by the Board may at any time, for reasons to be recorded in writing, revise or review any decision taken by any authority subordinate to it or to him.
