Section 47 in The Rajasthan Minor Mineral Concession Rules, 1986
47. Revision.
(1)The State Government in respect of any order, whether in appeal or otherwise passed under these rules by the Director,/[Additional Director (Mines)/Additional Director (Mines) (Vigilance)/Superintending Mining Engineer/Superintending Mining Engineer (Vigilance)/ Mining Engineer (Vigilance)f Assistant Mining Engineer/Assistant Mining Engineer (Vigilance)] [Substituted 'Additional Director (Mines),/Superintending Mining Engineer, Superintending Mining Engineer (Vigilance), Mining Engineer (Vigilance), Mining Engineer, or Assistant Mining Engineer' by Notification No. G.S.R. 69, dated 21.11.2016 (w.e.f. 4.3.1986).] may on an application by an aggrieved party made within 3 months of [communication of] [Inserted by Rajasthan Gazette Extraordinary dated 29/08/1996] such order in this behalf or of its own motion call for and examine the connected records for the purpose of satisfying itself as to the correctness, legality or propriety of the order and may confirm, modify or rescind such order.[***] [Deleted by Rajasthan Gazette Extraordinary dated 12/08/1994]Provided that an application for revision may be admitted by the Government after the said period of 3 months if the Government is satisfied that the applicant had sufficient cause for not filing the revision application in time.(2)Every application for revision shall be made in Form No. 14 in duplicate and shall be accompanied by a treasury challan of [Rs. 2000/-] [Substituted by Government Notification dated 18/12/2004] deposited as fee in the Government Treasury under the [relevant] [Substituted by Rajasthan Gazette Extraordinary dated 27/12/1999 (effective from 01/01/2000)] head of Account.[***] [Deleted by Rajasthan Gazette Extraordinary dated 29/08/1996]Chapter - VII Offences Penalties and Prosecutions
