7B. Review of orders passed under section 7A 

(1) Any person aggrieved by an order made under sub-section (1) of section 7A but from which no appeal has been preferred under this Act and who from the discovery of new and important matter or evidence which after the exercise of due diligence was not within his knowledge or could not be produced by him at the time when the order was made or on account of some mistake or error apparent on the face of the record or for any other sufficient reason desires to obtain a review of such order may apply for a review of that order to the officer who passed the order :

Provided that such officer may also on his own motion review his order if he is satisfied that it is necessary so to do on any such ground. 

(2) Every application for review under sub-section (1) shall be filed in such form and manner and within such time as may be specified in the Scheme.

(3) Where it appears to the officer receiving an application for review that there is no sufficient ground for review he shall reject the application.

(4) Where the officer is of the opinion that the application for review should be granted he shall grant the same : 
Provided that 

(a) no such application shall be granted without previous notice to all the parties before him to enable them to appear and be heard in support of the order in respect of which a review is applied for and 

(b) no such application shall be granted on the ground of discovery of new matter or evidence which the applicant alleges was not within his knowledge or could not be produced by him when the order was made without proof of such allegation.

(5) No appeal shall lie against the order of the officer rejecting an application for review but an appeal under this Act shall lie against an order passed under review as if the order passed under review were the original order passed by him under section 7A.