Section 61 in The Mineral Conservation and Development Rules, 2017
61. Revision.
(1)Any person aggrieved by any order made or direction issued under these rules by any authorised officer excepting the State Government, as the case may be, may within thirty days of the communication of such order or direction, apply to the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, for a revision of the order or direction:Provided that any such application may be entertained after the said period of thirty days if the applicant satisfies the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, that he had sufficient cause for not making the application within time:Provided further that if any order made or direction issued by an officer subordinate to the Chief Controller of Mines, the application shall be made to the Chief Controller of Mines who shall deal with the application in the manner provided hereunder.(2)Every order against which a revision application is preferred under sub-rule (1) shall be complied with pending receipt of the decision of the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research or the Chief Controller of Mines, as the case may be:Provided that the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research or the Chief Controller of Mines, as the case may be, may suspend the operation of the order against which the revision has been preferred, pending disposal of the revision application.(3)On receipt of an application for revision under sub-rule (1), the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research or the Chief Controller of Mines, as the case may be, after giving a reasonable opportunity of being heard to the aggrieved person, may confirm, modify or set aside the impugned order.(4)Any person aggrieved by any order made or direction issued by the Chief Controller of Mines may within thirty days of the communication of such order or direction, prefer an appeal to the Controller General as against the said order or direction:Provided that any such appeal may be entertained after the said period of thirty days, if the applicant satisfies the Controller General that he had sufficient cause for not making the application within time.(5)On receipt of any such appeal under sub-rule (4), the Controller General may confirm, modify or set aside the order or direction made or issued by the Chief Controller of Mines or may pass such orders in relation to the applicant, as it may deem fit and such decision shall be final.(6)Every order against which appeal is preferred under sub-rule (4), shall be complied with pending receipt of the decision of the Controller General:Provided that the Controller General may, on an application made by the applicant, suspend operation of the order or direction appealed against pending disposal of the appeal.(7)Every application submitted under the provisions of this rule shall be accompanied by a bank draft for ten thousand rupees as application fee drawn on a scheduled bank in the name of 'Pay and Accounts Officer, Indian Bureau of Mines' payable at Nagpur or by way of a bank transfer to the designated bank account of the Indian Bureau of Mines:Provided that in case the application under sub-rule (1) is made to the Director, Atomic Minerals Directorate for Exploration and Research, the amount of ten thousand rupees shall be remitted as per the details specified by the Director, Atomic Minerals Directorate for Exploration and Research in this regard.
