Section 51 in Gujarat Minor Mineral Concession Rules, 2017
51. Orders on revision application.
(1)The concerned authority or the Government, as the case may be, and the impleaded parties shall, while furnishing comments to the Government or the Committee, as the case may be, simultaneously endorse a copy of the comments to the other parties by registered post acknowledgement due.(2)Comments received from any party under sub-rule (1) shall be sent to the other parties for making such further comments as they may like to make within one month from the date of issue of the communication and the parties making further comments shall send them to all the other parties by registered post acknowledgement due.(3)The revision application, the communications containing comments and counter-comments referred to in sub-rules (1) and (2) shall constitute the records of the case.(4)After considering the records referred to in sub-rule (3), the Government or the Committee, as the case may be, may:(a)confirm the order; or(b)set aside the order and direct the concerned authority or the Government, as the case may be, to reconsider the order on such grounds as it may deem just and proper.In case the order is set aside under clause (b), the concerned authority or the Government, as the case may be, shall reconsider its earlier order and issue a revised order within ninety days of receipt of directions from the Government or the Committee, as the case may be.(5)The Government or the Committee, as the case may be, may, pending the final disposal of an application for revision, stay the execution of the order against which any revision application has been made for sufficient cause and through an order in writing.(6)Before passing any order adversely affective a person, such person shall be given the opportunity of stating his case(7)Protection of action taken in good faith. - Notwithstanding the above, no suit, prosecution or other legal proceedings shall lie against any authority in exercise of the powers conferred on it under these rules for anything which is in good faith done or intended to be done.
