Section 20A(1) in The Kerala Money-Lenders Act, 1958
(1)The ["Commissioner"] may suo motu or otherwise, call for and examine any order passed by an Inspector, Licensing Authority or the Appellate Authority and may make such enquiry or cause such enquiry to be made and subject to the provisions of this Act, may pass such order thereon ["as the Commissioner thinks fit":]Provided that no order under this section adversely affecting a person shall be passed unless that person has had a reasonable opportunity of being heard.The ["Commissioner"] shall not pass any order under sub-section (1) if-(a)the time for appeal against the order has not expired;(b)the order has been made the subject of an appeal to the Appellate Authority; or(c)more than one year has expired after the passing of the order referred to therein.
