Section 74(1) in Kerala District Administration Act, 1979
(1)The Government may suo motu at any time examine the record of a district council in respect of any proceedings to satisfy themselves as to the regularity' of such proceedings or the legality of any decision or order passed therein; and, if, in any case, the Government are satisfied that any such decision or order should be modified, annulled or reversed or remitted for reconsideration on the ground of procedural irregularity or illegality, they may pass orders accordingly:Provided that the Government shall not pass any order affecting any party unless such party has had an opportunity of making a representation .
