Section 11 in The Haryana Affiliated Colleges (Security of Service) Act, 1979
11. Power of revision.
- The State Government may, either of its own motion or an application received in this behalf, at any time call for the record of any proceedings which is either pending before the Director or in which the Director has passed any order for the purpose of satisfying itself as to the legality or propriety of such order and may pass such order in relation thereto as it thinks fit :Provided that the State Government shall not pass order under the section prejudicial to any party without giving such party a reasonable opportunity of being heard.
