Section 30 in Uttarakhand River Valley (Development and Management) Act, 2005
30. Revision.
(1)Any person or body aggrieved by the order of the Authority may file revision before the Chief Secretary of the State Government which may pass such order in relation to as it may think fit.(2)No order sub-section (1) shall be made to the prejudice of any person unless he has had a reasonable opportunity or making his representation.(3)Every application to the Chief Secretary of the State Government for the exercise of its powers under this section shall be made with in one month from the date on which the order, decision or direction to which the application related was communicated to the applicant. Such application as far as possible be disposed of within three months.
