Section 64 in Rajasthan Minor Mineral Concession Rules, 2017
64. Revision.
(1)The Government, in respect of any order passed in appeal or otherwise under these rules by any officer, may on an application by an aggrieved party 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 such order, may confirm, modify or rescind such order.(2)A revision shall be filed within three months of the date of communication of the order:Provided that an application for revision may be admitted by the Government after the said period of three months if the Government is satisfied that the applicant had sufficient cause for not filing the revision application in time but the revision shall not be admitted after expiry of six month from the date of order revisioned against.(3)Every application for revision shall be made in Form -30 in duplicate and shall be accompanied by a fee of rupees five thousand.
