Section 64(1) in Orissa Minor Minerals Concession Rules, 2004
(1)Any person aggrieved by an order of the competent authority, may, within one month from the date of communication of the order, prefer an appeal against such order to the Sub-Collector if the order is passed by the Tahasildar, to the Collector if the order is passed by the Sub-Collector, to the Revenue Divisional Commissioner if the order is passed by the Collector, to the Conservator of Forests if the order is passed by the Divisional Forest Officer and to the Joint Director if the order is passed by the Mining Officer or Deputy Director, to the Director if the order is passed by the Joint Director and to the State Government in the Department of Steel and Mines if the order passed by the Director :Provided that in case of matters related to decorative stones, the State Government may review its order on receipt of review petition from any aggrieved person or suo-moto within ninety days of communication of such order and correct and/or modify their order.
