Section 6A(4) in The Bombay Home Guards Act, 1947 [Delhi Extension]
(4)The Commandant General or the Chief Commissioner of Delhi 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) for the purpose of satisfying himself 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 there to as he thinks fit.
