Section 109 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
109. Appeals.
(1)Unless otherwise provided, an appeal against an order passed by the Officer-in-Charge [District Level Environmental Committee] [Inserted by Haryana Notification No. S.O. 11/C.A.67/1957/S.15/2013, dated 23.1.2013 (w.e.f. 20.6.2012).] shall lie with the Director;(2)An appeal against the order passed by the Director shall lie before the Administrative Secretary of the Department;(3)No order under these rules shall be passed by the competent authority against any person unless he has been issued a show cause and given a reasonable opportunity to make a representation.
