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State of Karnataka - Section

Section 53 in The Karnataka Minor Mineral Concession Rules, 1994

53. Revision.

(1)Any person aggrieved by an order of the Competent Authority not above the rank of Additional Director may, within sixty days of the date of communication of such order apply in Form-RV to the Controlling Authority for revision of such order.
(2)Any person aggrieved by an order of the competent authority above the rank of Additional Director may, within two months from the date of communication of such order apply in FORM-RV to the State Government for revision of such order:"(2A) Any person aggrieved by the order of the Director rejecting any tender or offer or bid under rule 311 may within sixty days from the date of such order apply in Form RV to the State Government for revision of such order".Provided that the Controlling Authority or the State Government, as the case may be, may, if he or it is satisfied that the applicant had sufficient cause for not making the application in-time, entertain such application if it is made within a period of thirty days from the date of expiry of the aforesaid period of sixty days.
(3)An application under sub-rule (1) or (2) or (2A) shall be accompanied by a treasury challan for having paid a fee of rupees one thousand five hundred.
(4)On receipt of an application for revision under sub-rule (1), (2) or (2A) the Controlling Authority, or as the case may be, the State Government, may call for the records of the case and pass such order thereon as he or it may deem fit:Provided that no order under this rule shall be made to the prejudice of any person unless he has been given a reasonable opportunity of being heard.
(5)Any application for revision made under rule 61 of the repealed Karnataka Minor Mineral Concession Rules, 1969 and pending before the Controlling Authority or the Karnataka Appellate Tribunal, shall on the commencement of these rules, stand transferred respectively to the concerned Controlling Authority or the State Government, and it shall be decided by them as if it had been filed before them.