(1B)On receipt of a representation from any person or otherwise, if it considers necessary and expedient to do so in the public interest, the Central Government may review any order passed under sub-section ( 1) or sub-section (1A) and issue directions to the Director General of CivilAviation or Director General of Bureau of CivilAviation Security, as the case may be, to rescind or modify such order.(iii)in sub-section (2), after the word, brackets and figure "sub-section (1)", the words, brackets, figures and letters "or sub-section (1A) or sub-section (1B)" shall be inserted.
