- The Administrator may, either on his own motion or on an application of any person aggrieved by any decision or order passed under this Act or any rule made thereunder, made within six months from the date of communication of the applicant of the decision or order against which the application is made call for and examine the records of any proceedings (including those relating to the grant or refusal of a licence, permit or pass)-(a)from which no appeal lies under this Act; or(b)from which an appeal lies but no appeal has been preferred within the time prescribed; or(c)from which an appeal has been preferred but such appeal has been disposed of, for the purpose of signifying himself as to the correctness, legality or propriety of any decision or order passed and if in any case it appears to him that such decision or order should be modified, annulled, reversed or remitted for reconsideration, he may pass such orders thereon as he may deem fit:Provided that no decision or order, adversely affecting any party shall be passed under this section unless he has been given an opportunity of making his representation.
