(9)The Government may either suo moto or on application call for the record of any order passed by the authority under sub-section (8), and review any such order and pass such order with respect there to as they think fit;Provided that no application for review shall be entertained after the expiration of thirty days from the date on which the order sought to be reviewed was received by the applicant;Provided further that the Government shall not pass any order affecting any party unless such party has had an opportunity of making a representation.Provided also that no suo moto revision shall be made by the Government more than one year after the date of the order to be reviewed.Explanation. - Minor Penalty under this section and sections 180, 181 have the same meaning as given in the Kerala Civil Services (classification, Control and Appeal) Rules, 1960.
