Section 55 in The Karnataka Minor Mineral Concession Rules, 1994
55. Power to rectify apparent mistakes.
- Any clerical or arithmetical mistakes in any order passed by the Competent Authority, Director or the State Government or any other authority or officer under these rules and any error arising therein from accidental slip or omission may, within one year from the date of the order be corrected by such authority or officer, as the case may be.Provided that no order prejudicial to any person shall be passed unless he has been given a reasonable opportunity of being heard.
