Section 74 in Kerala District Administration Act, 1979
74. Power of revision by Government.
(1)The Government may suo motu at any time examine the record of a district council in respect of any proceedings to satisfy themselves as to the regularity' of such proceedings or the legality of any decision or order passed therein; and, if, in any case, the Government are satisfied that any such decision or order should be modified, annulled or reversed or remitted for reconsideration on the ground of procedural irregularity or illegality, they may pass orders accordingly:Provided that the Government shall not pass any order affecting any party unless such party has had an opportunity of making a representation .(2)The Government may stay the execution of any such decision or order pending the exercise of their power under sub-section (1) in respect thereof if there is prima facie case of procedural irregularity or illegality.(3)The Government may suo motu at any time review any order under sub-section (1), if it was passed by them under any mistake, whether of fac(sic) or of law, or in ignorance of any material fact.(4)The provisions contained in the proviso to sub section (1) shall (1) apply in respect of any proceeding under sub section (3) as they apply to a proceeding under sub section (1).
