- Notwithstanding anything contained in this Act, the Government, -(a)May reverse or modify any order of any officer of the Government, passed or purporting to, have been passed under this Act, if the Government considers such order to be, -(i)Not in accordance with the provisions of this Act or the rules made thereunder; or(ii)For any reason, to be recorded in writing, inexpedient; and(b)Shall for the purpose of carrying out the provisions of this Act, exercise over its officers all powers of superintendence, direction and control:Provided that where such revision or modification affects or is likely to affect any person adversely, such revision or modification shall not be made without giving the person a reasonable opportunity of being heard.
