Section 35 in The Bombay Minor Mineral Extraction Rules, 1955
35. [ Powers of State Government to call for and examine records and proceedings. [Substituted by G.N. of 8.10.1973.]
- The State Government may call for and examine the records of any enquiry or the proceedings of any competent 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 State Government shall not vary or reverse an order affecting any question of right between private persons without giving to the parties an opportunity to be heard.
