(2)No application to the Government for the exercise of their power under sub-section (1) shall be made-(a)in respect of any proceeding of any authority or officer of any decision taken or order passed in any such proceeding unless an appeal had already been preferred in respect of such proceeding, decision or order under this Act and such appeal had been disposed of; and(b)after the expiry of such period as may be prescribed, after the disposal of such appeal.
