Section 78 in The U.P. Minor Minerals (Concession) Rules, 1963
78. Revision.
- The State Government may, either suo moto at any time or on an application made within ninety days from the date of communication of the order, call for the examine the record relating to any order passed or proceeding taken by the District Officer, committee, Director or the Divisional Commissioner under these rules and pass such orders as it may think fit.
