Section 57 in Chhattisgarh Minor Mineral Rules, 1996
57. [ Appeal and appellate authorities. [Substituted by Notification No. F-7-7-2004-XII, dated 24-8-2006.]
(1)Where any power is exercisable by Gram Panchayat, Janpad Panchayat or Zila Panchayat under these rales in relation to any matter, an appeal shall lie from every order passed under these rules to the authority mentioned in Chhattisgarh Panchayat (Appeal and Revision) Rules, 1995 and in the same manner as prescribed therein.(2)Where any power is exercisable by the Collector/Additional Collector under these rales, in relation to any matter, an appeal shall lie, from every order passed under these rules to the Director, Geology & Mining, Chhattisgarh.(3)Where any power is exercisable by the Director under these rules, in relation to any matter, an appeal shall lie from [every original order] passed under these rales to the State Government.(4)An order passed in review varying or reversing any order shall be appealable in like manner as the original order.(5)No such appeal shall be entertained unless presented within sixty days from the date of (he order and in computing the period aforesaid, time requisite for obtaining a copy of the said order shall be excluded :Provided that any such appeal may be entertained by an appellate authority after the said period, if the appellant satisfies him that he has sufficient cause for not making the application within time.
