Section 10 in The Haryana Regulation and Control of Crushers Act, 1991
10. Appeal.
(1)any person aggrieved by an order made by the Director or any officer authorised by him in this behalf may, within a period of sixty days of communication to him of such order, prefer an appeal to the State Government in such form and manner as may be prescribed :Provided that the State Government may entertain an appeal after the expiry of the said period of sixty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)The State Government may, suo moto, at any time, call for the record of any proceedings which is pending before the Director or in which the Director has passed any order for the purpose of satisfying itself as to the legality or propriety of such order and may pass such order in relation thereto as it thinks fit :Provided that the State Government shall not pass an order under this section prejudicial to any party without giving such party a reasonable opportunity of being heard.
