Section 9B(1) in The Tamil Nadu Cinemas (Regulation) Act, 1955
(1)The Government may, on their own motion or on application, call for and examine the record of the appellate authority in respect of any proceeding under section 5(7) or section 9-A(l) to satisfy themselves as to the legality of such proceedings or the correctness, legality or propriety of any decision passed or order made therein; and, if in any case, it appears to the Government that any such proceedings, decision or order should be modified, annulled, reversed or remitted for re-consideration, 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 as may be prescribed and shall be accompanied by such fee as may be prescribed.
