Section 77 in Chhattisgarh Minor Mineral Rules, 2015
77. Appeal, appellate authorities.
(1)Where any power is exercisable by Gram Panchayat, Janpad Panchayat or Zila Panchayat, under these rules in relation to any matter, an appeal shall lie from every such order to the authority mentioned in the Chhattisgarh Panchayat (Appeal and Revision) Rules, 1995 and in the same manner as prescribed therein.(2)Where any power is exercisable by the Collector under these rules, in relation to any matter, an appeal shall lie from every such order to the Director, Geology and Mining, Chhattisgarh.(3)Where any power is exercisable by the Director under these rules, in relation to any matter, an appeal shall lie from order passed under these rules to the State Government.
