Section 17 in The U.P. Document Writers Licensing Rules, 1977
17. Power of Inspector-General of Registration, U.P. to revise orders passed under Rule 15.
(1)The Inspector-General of Registration, Uttar Pradesh, may, for the purposes of satisfying himself as to the correctness, legality or propriety of any action taken under Rule 15, in any case, call for and examine the record of any such case and may pass such orders as he thinks fit.(2)No order under this rule shall be passed to the prejudice of the document writer, unless he has been given an opportunity of being heard in his defence.
