Section 59(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(2)Where the functions of the Director have been delegated to any other officer subordinate to him under rule 58, any person aggrieved by any order of any such officer of the nature specified in sub-rule (1) may appeal to the Director:Provided that the appeal is filed within two months of the date of order, appealed against.
