The Central Government may, at any time, call for the record relating to any case in which the Registration Committee has given a decision under section 9 for the purpose of satisfying itself as to the legality or propriety of any such decision and may pass any such order in relation thereto as it thinks fit:Provided that no such order shall be passed after the expiry of one year from the date of the decision:Provided further that the Central Government shall not pass any order pre-judicial to any person unless that person has had a reasonable opportunity of showing cause against the proposed order.
