Section 84 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
84. Power of Government to call for and examine records and proceedings.
- The Government may call for and examine the records of any enquiry or the proceedings of any Competent Officer or any other concerned officer for the purpose of satisfying itself, as to the legality or propriety of any decision or order passed and as to the regularity of the proceedings of such officer:Provided that, the Government shall not revise or reverse any order affecting any question of right between private person without giving to the party or parties an opportunity of being heard.(1)The Government or the Competent Officer may, either 'Suo-moto' or on the application of any party interested, review any order passed by itself or himself or any of its or his predecessors in-office and such orders in reference thereto as it or he thinks fit:Provided that,(i)no order shall be revised or reversed without giving opportunity to the parties of being heard.(ii)no order, from which an appeal has been preferred shall, so long as such appeal is pending, be reviewed.(2)no order shall be reviewed except on the following grounds, namely:--(i)discovery of new and important matter or evidence;(ii)any mistake or error apparent on the face of the record; or(iii)any other sufficient reason.(3)an order which has been dealt within appeal shall in no case be reviewed by the Competent Officer or any concerned officer.(4)Orders passed in review shall on no account be reviewed.Chapter - X Miscellaneous
