Section 15 in Punjab Package Deal Properties (Disposal) Act, 1976
15. [ Power to call for record for proceedings.] [Substituted by Punjab Act No. 10 of 1979.]
(1)The State Government [may at any time call for the record of any case under the Act pending before, or disposed of by, any officer and may pass such order in relation thereto as in its opinion the circumstances of the case require and as is not in consistent with any of the provision contained in this Act or the rules made thereunder.(2)Subject to the provision of sub-section (1), the Commissioner may at any time call for the record or any case under this Act pending before, or disposed of by, any officer, and may pass such order in relation thereto as in his opinion the circumstances require and is not in consistent with any of the provision contained in this Act or the rules made thereunder.(3)The State Government or the Commissioner shall not under this section pass an order reversing or modifying any proceedings or order of any officer without giving the affected person an opportunity of being heard.] [Powers of the State Government under Sections 14 and 15(1) of the Punjab Package Deal Properties (Disposal) Act, 1976, will be exercised by the Financial Commissioners holding the court.' See Standing Orders dated 21.5.1985 item No. 23]
