Section 36(1) in The Bombay Minor Mineral Extraction Rules, 1955
(1)The State Government or the competent officer may, either suo motu or on the application of any party interested, review any order passed by itself or himself or any of its or his predecessors in office and such orders in reference thereto as it or he thinks fit :Provided that -(i)no order shall be varied or reversed without giving the parties an opportunity to be heard;(ii)[ no order from which an appeal has been made, or which is the subject of any revision proceedings shall, so long as such appeal or proceedings are pending, be reviewed.] [Substituted by G. N. of 9.11.1984.]
