Section 40(3) in The Punjab Agricultural Produce Markets Act, 1961
(3)The State Government may, either suo motu or on an application made in this behalf, call for the record of any case or an order passed by the Board or the Chief Administrator within a period of sixty days of the supply of the certified copy of such order, for the purpose of satisfying itself as to the legality or propriety of the order passed therein, and pass such order in relation thereto as it may deem fit, after giving the person likely to be affected thereby an opportunity of being heard.
