Section 54A in The Orissa Panchayat Samiti Act, 1959
54A. [ Revision and review [Inserted vide Orissa Act No. 24 of 1961.]
(1)The Government may, either suo motu or on an application from any person interested, call for and examine the record of a [* * *] Samiti in respect of any proceeding [(including any proceeding under Section 46-B)] [Inserted vide Orissa Act No. 13 of 1977.] or the correctness, legality or propriety of any decision or order passed therein and if, in any case, it appears to the Government that any such decision or order should be modified, annulled or reversed or remitted for reconsideration, they may pass orders 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.(2)The Government may stay the execution of any such decision or order pending the exercise of their powers under Sub-section (1) in respect thereof.(3)The Government may, suo motu at any time or on an application received from any person interested within ninety days of the passing of any order under Sub-section (1) review any such order if it was passed by them under any mistake, whether of fact or of law, or in ignorance of any material fact. The provisions contained in the proviso to Sub-section (1) and in Subsection (2) shall apply in respect of any proceeding under this Sub-section as they apply to a proceeding under Sub-section (1).(4)Every application preferred under Sub-section (11) or Sub-section (3) of this section shall be accompanied by a fee of fifteen rupees.]
