Section 30 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
30. Revision
(1)The Government may, on an application by any party aggrieved by an order passed in appeal under Section 10 or and order passed in revision under Sub-section (7) of Section 16 filed within the prescribed period, revise such order.(2)The Government may on its own motion call for and examine the report of any proceeding in which any authority subordinate to it has made any decision or order under this Act, for the purpose of satisfying itself as to the regularity of such proceeding or the correctness legality or propriety of such decision or order and if in any case it appears to the Government that any such decision or order ought to be notified altered remitted or reversed it may pass such orders accordingly.(3)The Government shall not revise any decision or order under this section(i)after the expiry of one year from the date of such decision or order; and(ii)Without giving the parties concerned an opportunity of being heard in the matter.
