Section 25 in The U.P. (Regulation Of Building Operations) Directions, 1960
25. Power of State Government to review orders passed under any of the foregoing directions. -
The State Government may examine, suo motu or otherwise, any order passed by the Prescribed Authority or the Controlling Authority under any of the foregoing directions with a view to satisfy itself as to the corrections, legality or propriety thereof and may pass such orders as it may deem fit.
