Section 46 in Bihar Minor Mineral Concession Rules, 1972
46. Orders on revision application.
(1)On receipt of an application for revision under Rule 45 copies thereof [and where proceeding is started by the Commissioner on his own motion] [Substituted by S.O. 861 dated 11.7.1983.], notices thereof shall be sent to the Collector and to all the impleaded parties calling upon them to make such comments as they may like to make within a specified period, and if no comments are received by the Commissioner within that period, it shall be presumed that the party or the Collector, as the case may be, which has omitted to make such comments, has no comments to make and the case may be decided by the Commissioner.(2)The Commissioner may call from the Collector the record of the case in respect of which a revision application has been filed before him, [or in respect of which a proceeding has been started by him] [Substituted by S.O. 861 dated 11.7.1983.],(3)After considering the records referred to in [sub-rule (2) the Commissioner may confirm] [Substituted for sub-rules (2) & (3) by S.O. 867 dated 21.8.1972.], modify or set aside the order or pass such other order in relation thereto as the Commissioner may deem just and proper and his order shall be final.(4)Pending the final disposal of an application for revision, the Commissioner may, for sufficient cause, stay the execution of the order against which any revision application has been made.
