Section 54A(1) in The Orissa Panchayat Samiti Act, 1959
(1)The Government may, either suo motu or on an application from any person interested, call for and examine the record of a [* * *] Samiti in respect of any proceeding [(including any proceeding under Section 46-B)] [Inserted vide Orissa Act No. 13 of 1977.] or the correctness, legality or propriety of any decision or order passed therein and if, in any case, it appears to the Government that any such decision or order should be modified, annulled or reversed or remitted for reconsideration, they may pass orders accordingly :Provided that the Government shall not pass any order prejudicial to any party unless such party has had an opportunity of making a representation.
