Section 67 in Gujarat Minor Mineral Concession Rules, 2010
67. Powers of review by Government.
- The Government may at any time of its own accord call for and examine the record or any order passed by the Competent Authority under these rules, for the purpose of satisfying itself as to the legality, propriety or merits of any order passed. If in any case, it shall appear to the Government that any order shall be modified, annulled or reversed, it may pass such orders thereon as it may deem fit. It. may issue an order to stop working of excavation of minerals on the area in dispute:Provided that before any order is passed adversely affecting a person, such person shall be given an opportunity of stating his case.Chapter - VII Offences and Prosecution
