Section 50(2) in Gujarat Minor Mineral Concession Rules, 2017
(2)Any person aggrieved by any order made by the Government under these rules or non-passing of any order by the Government within the time prescribed therefor may, within two months of:(a)the date of communication of the order to him; or(b)the date on which the time period for passing such order expired, apply to the Committee to be constituted by the Government in triplicate in the form specified in Form U for revision of the order or passing of an order, as the case may be.Provided that the Committee may of its own motion also call for any record of proceeding and revise any order made by the Government.
