Section 51(4) in Gujarat Minor Mineral Concession Rules, 2017
(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.
