Section 20(3) in The Haryana Canal and Drainage Act, 1974
(3)The Chief Canal Officer or the Superintending Canal Officer may suo motu call for the record of any case, pending before or disposed of by any subordinate authority for the purpose of satisfying himself as to the legality or propriety of any proceeding or of any order made therein and may pass such order in relation thereto as he may think fit :Provided that no such order shall be made without affording the person affected an opportunity of being heard.
