253. General powers of State Government over officers.
- Notwithstanding anything in this Act, the State Government shall have the power of reversing or modifying any order of any officer of the State Government passed or purporting to have been passed under this Act, if it considers it to be not in accordance with the said Act or the rules or to be for any reason inexpedient, and generally for carrying out the purposes of this Act the State Government shall exercise over its officers all powers of superintendence, direction and control:Provided that the power of reversing or modifying any order of any officer of the State Government shall not apply to the orders passed by the [Tribunal] [In section 253, 264, 265, 266, 269, 270, 271, 272 and 273 dor the words 'Commission' the word 'Tribunal' was substituted by Haryana Act No. 3 of 1994.] or the District Judge in an election petition.
