Section 32(2) in The Orissa Urban Police Act, 2003
(2)The Commissioner may, either on his own motion or on application of any person aggrieved by an order made under Sub-section (1), either rescind or modify or alter any such order:Provided that before any such application is disposed of, the Commissioner shall afford to the applicant an opportunity of appearing before him either in person or by counsel for showing cause against the order and shall, if he rejects any such application either wholly or in part, record the reasons for such rejections.
