Section 5A(5) in The Uttar Pradesh Prevention Of Cow Slaughter Act, 1955
(5)The State Government or any officer authorised by it in this behalf by general or special notified order, may, at any time, for the purpose of satisfying itself, or himself, as to the legality or propriety of the action taken under this section, called for and examine the record of any case and pass such orders thereon as it or he may deemed fit.
