Section 63(1) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(1)The Commissioner may call for and examine the records and proceedings before the Assistant Commissioner or Deputy Commissioner for the purpose of satisfying himself as to the correctness of the finding or order recorded or passed by the Assistant Commissioner or Deputy Commissioner and may either annul, reverse, modify or confirm the said finding or order or may direct the Assistant Commissioner or Deputy Commissioner to make further enquiry or take such additional evidence as he may think necessary or he may himself take the additional evidence :Provided that the Commissioner shall not record or pass any order without giving the party affected thereby an opportunity of being heard.
