Section 36 in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
36. Revision.
- The State Government may call for and examine the records of the Board or the Executive Officer in respect of any proceedings to satisfy itself as to the regularity of such proceedings or correctness, legality or propriety of a decision or an order passed therein.(2)If it appears to the State Government that the decision or order should be modified, annulled or reversed, it may pass orders accordingly.(3)The State Government shall not pass any order affecting any party under sub-section (2) without giving him an opportunity of being heard.(4)The State Government may stay the execution of any decision or order of the nature referred to in sub-section (1) pending the exercise of its powers under sub-section (2).
