- Any Forest officer not below the rank of Conservator of Forests specially empowered by the Government in this behalf, by notification in the Tamil Nadu Government Gazette may, of his own motion, call for-and examine the records of the authorised officer in respect of any order under section 49-A, make such inquiry or cause such inquiry to be made and pass such orders as he deems fit:Provided that no revision proceeding shall be initiated by such officer under this section against any order passed under section 49-A, if the time for appeal against that order has not expired:Provided further that no order prejudicial to any person shall be passed under this section unless such person has been given an opportunity of making his representations.
