- Any Forest Officer not below the rank of a Conservator of Forests, specially empowered by the State Government in this behalf by notification in the official Gazette may, suo motu or on application by the aggrieved person, call for and examine any record or any order under Section 49 (4) and may make such enquiry or cause such enquiry to be made and may pass such order as he deems fit:Provided that no order under this section shall be made if in the meantime an appeal has been preferred under Section 49-C :Provided further that no order prejudicial to any person shall be passed without giving him a reasonable opportunity of being heard.
