Section 19 in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
19. Powers of revision.
- The Government may, either suo motu or on application call for and examine the record of the licencing authority in respect of any proceedings under this Act, to satisfy themselves as to the legality or regularity of such proceeding or the correctness, or propriety of any order made therein; and if in any case it appears to them that any such proceeding or order should be modified, annulled, reversed or remitted for reconsideration, they may pass orders accordingly:Provided that every application to the Government for the exercise of the powers under this section shall be preferred within such time and accompanied by such fee as may be prescribed.(2)No order prejudicial to any person shall be passed under sub-section (1) unless such person has been given an opportunity of making his representation.(3)The Government may stay the proceeding or the execution of the order pending the exercise of their power under sub-section (1) in respect thereof.
