Section 13 in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
13. Power of stay and revision by the Government.
(1)Except in the case of decisions of the Scrutiny Committee the Government may at any time, either suo motu or on application made to them within the prescribed period, call for and examine the record, relating to any decision made or order passed by any person, officer or authority subordinate to them for the purpose of satisfying themselves as to the legality, regularity or propriety of such decision or order, and if, in any case it appears to the Government that any such decision or order should be modified, annulled, reversed or remitted for reconsideration, or subjected to enquiry by the Expert Agency or Scrutiny Committee they may do so accordingly:Provided that the Government shall not pass any order prejudicial to any party unless such party has had an opportunity of making a representation, except in the case of referring the case for enquiry by the Expert Agency, or Scrutiny Committee where the matter may be referred to the Expert Agency or Scrutiny Committee by their own motion.(2)With the exceptions of (i) orders passed by Government in pursuance of and on the basis of a report submitted by the Expert Agency, (ii) the decision of Screening Committee constituted under section. 6, and (iii) the decision of the Scrutiny Committee constituted under section 8, the Government may stay the execution of any such decision or order pending t he exercise of their powers under sub-section (1) in respect thereof.
