Section 36 in The Bombay Minor Mineral Extraction Rules, 1955
36. Review.
(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.](2)No order shall be reviewed except on the following grounds, namely:-(i)discovery of new and important matter or evidence;(ii)some mistake or error apparent on the face of the record; or(iii)any other sufficient reason.(3)An order which has been dealt with in appeal or in revision shall not be reviewed by the competent officer.(4)Orders passed in review shall on no account be reviewed.]
