(1)When the State Government has, on its own motion or otherwise, reason to believe that an appeal decided by the Tribunal was filed -(i)by a person not affected by the decision of the Charity Commissioner, Joint Charity Commissioner, Deputy Charity Commissioner or as the ease may be, the Assistant Charity Commissioner; or(ii)on frivolous or flimsy grounds to defeat the power of the State Government under section 98, it may make an application to the tribunal for review of the order passed by the tribunal.(2)On an application filed by the State Government, the tribunal shall, after hearing the parties pass such orders as it may deem fit.
