Section 10(7) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(7)The Government may, in its discretion at any time, suo-moto call for and examine the records of any order passed by the District Magistrate under sub-section (5) for the purpose of satisfying itself as to the legality, correctness or propriety thereof and pass any order with reference thereto as it may deem fit.
