Section 50(1) in Gujarat Minor Mineral Concession Rules, 2017
(1)Any person aggrieved by any order made by any authority in exercise of the powers conferred on it under these rules or the non-passing of any order by any authority in exercise of the powers conferred on it under these rules within the time prescribed therefor may, within two months of:(a)the date of communication of the order to him; or(b)the date on which the time period for passing such order expired, apply to the Government in triplicate in the form specified in Form U for revision of the order or passing of an order, as the case may be:Provided that the State Government may of its own motion also call for any record of proceeding and revise any order made by such authority.
