Section 79 in Maharashtra Hereditary Offices Act, 1874
79. [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may call for proceedings.
- [The [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may call for and examine the record of the proceedings of any, officer for the purpose of satisfying itself as to the legality or propriety of any order passed, and may reserve or modify the order as shall seem fit, or if it seem necessary, may order a new inquiry.[The State Government may delegate all or any of its powers under this section to any Commissioner and such Commissioner may thereupon exercise such powers within the local limits of his jurisdiction, subject to the revisional powers of the State Government under this section, and to any restrictions that the State Government may deem fit to impose.] [This Paragraph was added by Bombay 8 of 1958 3 Schedule.]
