Section 46 in The Rajasthan Minor Mineral Concession Rules, 1986
46. Procedure of appeal.
(1)Upon receipt of memorandum of appeal satisfying requirement of rules 44 and 45 the appellate authority shall fix a date for hearing. It may, if it thinks fit, call for the relevant records and other information from the officer whose order is the subject of appeal.[Provided that the concerned Mining Engineer/[Mining Engineer (Vigilance)/Assistant Mining Engineer/Assistant Mining Engineer (Vigilance)] [Added by Rajasthan Gazette Extraordinary dated 28/01/2011] shall send the parawise comments, factual report and relevant record of the case within 30 days from the receipt of intimation of appeal in his office.](2)The appellate authority may confirm/modify or set aside the order under appeal, after giving the appellant an opportunity of being heard and considering any comments that might be offered by the officer who gave the order under appeal.
