(4)The State Government may, on its own motion or on an application made to it, call for and examine the records of any proceeding before any Mines Officer or any document, including that relating to renewal or refusal of retail license or grant of movement permit, pass etc under these rules, for the purpose of satisfying itself as to the correctness and legality of any order passed in, and as to regularity of, any such proceeding and may, when calling for such record, direct that the order be not given effect till the pendency of the examination of the record, so called for. After examining the record, the State Government may annul, reverse, modify or confirm such order, or pass such other order as it may deem fit.
