Section 78 in Chhattisgarh Minor Mineral Rules, 2015
78. Revision.
- The State Government and Director may at any time, suo-moto for the purpose of satisfying itself as to the legality or propriety of any order passed by or as to the regularity of the proceedings of any officer subordinate to it, call for and examine the record of any case pending before or disposed of by such officer and may pass such order in reference thereto as it thinks fit:Provided that any order in revision under this rule shall not be varied or reversed unless reasonable opportunity of being heard is given to the interested parties.
