(1)Any person aggrieved by an order made under this Act by the prescribed authority or any officer or other authority (other than the Central Government) may, within a period of thirty days from the date of the order, make an application to the Central Government for revision of that order:Provided that the Central Government may entertain the application after the expiry of the said period of thirty days, if it is satisfied that the applicant was prevented by sufficient cause from making the application in time:Provided further that an application for a review of an order passed in terms of the provisions of section 14-A shall be disposed of in the manner provided for in the procedure as may be laid down under clause (ia) of sub-section (2) of section 18.(2)On receipt of any such application under sub-section (1), the Central Government shall, after considering the application of the aggrieved person and any report thereon which the officer or authority making the order may submit, make such order in relation to the application as it deems fit, and the decision of the Central Government shall be final.[15-A. Review. [Inserted by Act 6 of 2004, Section 13 (w.e.f. 3.12.2004).](1)Any person aggrieved by an order made by the Central Government, may, within thirty days from the date of such order, make an application for review of such order:Provided that the Central Government may entertain application after the expiry of the said period of thirty days, if it is satisfied that the applicant was prevented by sufficient cause from making the application in time:Provided further that an application for a review of an order passed in terms of the provisions of section 14-A shall be disposed of in the manner provided for in the procedure as may be laid down under clause (ia) of sub-section (2) of section 18.(2)On receipt of an application under sub-section (1), the Central Government shall make such order as it deems fit, and the decision of the Central Government on such review shall be final.]
