Section 11(12) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(12)The Government may, in its discretion at any time, either suo-moto or on an application made by the person who made the representation, call for and examine the records of any order passed by the District Magistrate under sub-section (11) for the purpose of satisfying itself as to the legality, correctness or propriety thereof and pass such orders in reference thereto as it may deem fit :Provided that no order under this sub-section shall be passed by the Government unless the party likely to be affected thereby has had an opportunity of making a representation.
