(1)The Central Government may, for reasons to be recorded in writing, review any decision of the Board and pass such order in the matter as it thinks fit.(2)A copy of every order passed under sub-rule (1) shall be sent to the Board by the Central Government.(3)On receipt of a copy of the order under sub-rule (2), the Board may make a representation to the Central Government, against the said order and the Central Government may, after considering much representation, either cancel modify or confirm the order passed by it under sub-rule (1) or take such other action as may in its opinion be just or expedient.Chapter - IV
