Section 3(5) in The Orissa Apartment Ownership Rules, 1992
(5)Where an appeal is preferred under Sub-section (4) of Section 13 of the Act, the State Government shall call for the relevant record from the competent authority and after hearing the parties, shall by an order giving reasons therefor, allow or dismiss the appeal and after such disposal of the appeal, the State Government shall forthwith return the records along with a copy of its order on appeal, to the competent authority.
