Section 57(5) in The Mineral Conservation And Development Rules, 1988
(5)[ On receipt of any such application under sub-rule (4), the Controller General may confirm, modify or set aside the order or direction made or issued by the Chief Controller of Mines or may pass such orders in relation to the applicant, as it may deem fit and such decision shall be final.] [Substituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).]
