Section 9B in The Tamil Nadu Cinemas (Regulation) Act, 1955
9B. [ Powers of revision by Government. [Inserted by section 3 of the Tamil Nadu Cinemas (Regulation) Amendment Act, 1979 (Tamil Nadu Act 50 of 1979), which was deemed to have come into force on the 22nd August 1979.]
(1)The Government may, on their own motion or on application, call for and examine the record of the appellate authority in respect of any proceeding under section 5(7) or section 9-A(l) to satisfy themselves as to the legality of such proceedings or the correctness, legality or propriety of any decision passed or order made therein; and, if in any case, it appears to the Government that any such proceedings, decision or order should be modified, annulled, reversed or remitted for re-consideration, they may pass orders accordingly:Provided that every application to the Government for the exercise of the powers under this section shall be preferred within such time as may be prescribed and shall be accompanied by such fee as may be prescribed.(2)No order prejudicial to any person shall be passed under sub-section (1) unless such person has been given an opportunity of making his representations.(3)The Government may stay the execution of the decision or order pending the exercise of their power under sub-section (1) in respect thereof.]
