Section 65 in Rajasthan Minor Mineral Concession Rules, 2017
65. Procedure of appeal and revision.
(1)On receipt of appeal or revision, copy of appeal or revision as the case may be, shall be sent to the officer whose order is the subject of appeal or revision or other authority and to all the impleaded parties calling upon them to make such comments as they may like to make within three months from the date of issue of communication.(2)Comments received from any party under sub-rule (1) above shall be made available to the other parties for making such further comments as they may like to make within one month from the date of issue of such communication.(3)The appeal or revision, communications containing comments referred in sub-rule (1) and (2) shall constitute the record of the case.(4)After considering the record referred in sub-rule (3), the appellate or revisional authority may confirm, modify or set aside the order or pass such other order in relation thereto as it may deem just and proper.(5)Pending the final disposal of appeal or revision, the appellate or revisional authority may, for sufficient cause, stay the execution of the order against which appeal or revision has been made.
