Section 312(2) in Rajasthan Municipalities Act, 2009
(2)When any such officer makes any order under this Section, he shall forthwith forward to the State Government and to the Municipality affected thereby a copy of the order, with a statement of the reasons for making it, and it shall be in the discretion of the State Government to rescind the order or to direct that it shall continue in force with or without modification, permanently or for such period as it thinks fit:Provided that no order of such officer passed under this Section shall be confirmed, revised or modified by the State Government without giving the Municipality reasonable opportunity of showing cause against the said order.
