Section 6B(4) in The Gujarat Home Guards Act, 1947
(4)The Commandant General of the State Government may at any time call for and examine the record of any order passed by the Commandant or Commandant General, respectively, under sub-section (1) [or (1A)] [This word, brackets, figures and letter were inserted, by Bombay 4 of 1954, section 2(iii).] for the purpose of satisfying himself or itself as to the legality or propriety of such order passed by the Commandant or the Commandant General, as the case may be and may pass such order with reference thereto as he or it thinks fit.
