Section 6(5) in The East Punjab Molasses (Control) Act, 1948
(5)The Government may, at any time, of its own motion or on an application made to it by an aggrieved person, call for the record of any proceeding pending before, or disposed of by, the Controller [-] [Omitted by Haryana Act 35 of 1976.] for the purpose of satisfying itself as to the legality or propriety of such proceedings or of any order made therein and may pass such orders in relation thereto as it may think fit :Provided that no order shall be passed by the Government which adversely affects the rights of any person unless such person has been given a reasonable opportunity of being heard.
