Section 57(3) in The Mineral Conservation And Development Rules, 1988
(3)On receipt of an application for revision under sub-rule (1), the Controller General [or the Chief Controller of Mines, as the case may be,] [ Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] after giving a reasonable opportunity of being heard to the aggrieved person, may confirm, modify or set aside the order passed by an officer subordinate to him.
