Section 6 in The Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963
6. Revisions.
(1)The Government may, at any time, either on its own motion or on an application made to it in this behalf, call for the record of any case pending before or disposed of by a competent authority and may uphold or reverse the orders of the competent authority or may pass any others orders or give any directions as it may deem fit:Provided that no orders prejudicial to an interested person shall be passed without giving such a person a reasonable opportunity to be heard.(2)If it appears to a competent authority that a substantial question of law or public interest is involved in any proceedings under this Act, it may report it to the Government and the Government may pass orders or issue any directions, it may deem fit.
