(1)The State Government may, either of its own motion or on an application from any person interested, call for and examine the record of a Panchayati Raj Institution or of a Standing Committee of Sub-Committee thereof in respect of any proceedings to satisfy itself as to the correctness, legality or propriety of any decision, or order passed therein or as to the regularity of such proceedings and if in any case it appears to the State Government that any such decision or order be modified, annulled, reversed or remitted or reconsideration, it may pass order accordingly:Provided that the State Government shall not pass any order prejudicial to any party unless such party has had a reasonable opportunity of being heard in the matter.(2)The State Government may stay the execution of any such decision or order prejudicial to any party, pending the exercise of its powers under Sub-Section (1) in respect thereof.(3)The State Government may, of its own motion or on an application received from any person interested, at any time within ninety days of the passing of an order under Sub-Section (1), review any such order if it was passed by it under any mistake, whether of fact or of law or in ignorance of any material fact. The provisions contained in the proviso to Sub-Section(1) and in Section (2) shall apply to a proceeding under this sub-section.
