(5)The Commandant-General or the Government may at any time either suo motu or on application, call for and examine the record of any order passed by the Commandant or Commandant-General, respectively, under the section, for the purpose of satisfying himself or themselves as to the legality or propriety of such order passed by the Commandant or the Commandant-General, as the case may be, and may pass such order with reference thereto as he or they think fit.
