Section 18 in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
18. Revision.
(1)The Director may suo-motu or on an application, call for the record relating to case decided by the Controller or specified authority under the provisions of this order and if he is satisfied that the Controller or specified authority:-(i)has exercised the jurisdiction not vested in him or it; or(ii)has exercised the jurisdiction vested in him or it, with material irregularity; or(iii)has failed to exercise the jurisdiction vested in him; or it; may pass such order as he thinks fit.(2)No order shall be passed under this clause which adversely affects any person unless such person has been given a reasonable opportunity of being heard.
