Section 12(5) in Tamil Nadu Pawnbrokers Rules, 1943
(5)The Government or the [Board of Revenue] [By virtue of section 10(1) of the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Revenue Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] may, in their or its discretion at any time, either suo motu or on an application, call for and examine the records of an order passed by the Commissioner of Police, [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], or by the Additional District Magistrate in Districts other than [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], under 12(1), for the purpose of satisfying themselves or itself as to the legality or propriety of such order and may in reference thereto pass such order as they think or it thinks fit.
