27B. Power of State Government or Director General and Inspector General to review order passed under Sections 25, 27 or 27A. - The State Government or the Director-General and Inspector-General of Police may, at any time, either suo motu or otherwise, review any order passed by it or him, as the case may be under sections 25, 27 or 27A, when any new material or evidence which could not be produced or was not available at the time of passing the order under review and which has the effect of changing the nature of the case, has come or has been brought, to its or his notice:
Provided that, no order imposing or enhancing any penalty shall be made by the State Government or Director-General and Inspector-General unless the Police Officer concerned has been given a reasonable opportunity of making a representation against the penalty proposed, or where it is proposed to impose any of the major penalties specified in sub-section (1) of section 25 or to enhance the minor penalty imposed by the order sought to be reviewed, to any of the major penalties :Provided also that, if any inquiry under the prescribed rules has not already been held in the case, no such penalty shall be imposed except after holding an inquiry in the manner prescribed by rules.
