Section 30 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
30. Revision.
- The Board may at any time on its own motion or on an application made by any party for the purpose of satisfying itself as lo the legality or propriety of any order passed by or as to the regularity of the proceeding of any officer performing functions under this Act call for and examine the record of any case pending before, or disposed of, by such officer, and may pass such order in reference thereto as it thinks fit :Provided that-(i)no application for revision shall be entertained against an order appealable under this Act;(ii)no such application shall be entertained unless presented within ninety days to the Board from the date of the order sought to be revised and in computing the period aforesaid, time requisite for obtaining a copy of the said order shall be excluded;(iii)no application for revision shall be entertained unless it is accompanied by such fees as may be prescribed;(iv)no order shall to varied or reversed in revision unless notice has been served on the parties interested and opportunity given to them of being heard.
