Section 43 in The Rajasthan Minor Mineral Concession Rules, 1986
43. Appeal.
- [(1) Any person aggrieved by any order of the Superintending Mining Engineer, Superintending Mining Engineer (Vigilance), Mining Engineer (Vigilance), Mining Engineer [Assistant Mining Engineer or Assistant Mining Engineer (Vigilance)] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] passed under these rules shall have the right of appeal to the Director.](2)Any person aggrieved by any order passed in appeal under sub-rule (1) or any other order passed by the Director under these rules shall have the right of appeal to the Government.(3)Any person aggrieved by any order of the Director by virtue of the powers delegated or otherwise exercised under these rules on the matters mentioned in sub-rule (1) shall have the right of appeal to the Government.(4)The orders passed by the Government in appeal shall be final.
