- The State Government may, on its own motion, call for and examine the records of any order passed or proceeding taken by the Charity Commissioner, Joint Charity Commissioner, Deputy Charity Commissioner or, as the case may be, the Assistant Charity Commissioner under the provisions of this Act and against which no appeal has been preferred under any of the provisions of the Act, for the purpose of satisfying itself as to the legality or propriety of such order or as to tire regularity of procedure and pass such order with respect thereto as it may think fit:Provided that the State Government shall not record or pass any orders without giving the party affected thereby an opportunity of being heard.Explanation. - The Charity Commissioner, Joint Charity Commissioner, Deputy or, as the case may be, the Assistant Charity Commissioner are not parties affected under the proviso.
