Section 31J in The Karnataka Minor Mineral Concession Rules, 1994
31J. Rejection of Tender or Bids.
(1)Where the Director has accepted provisionally a tender or offer or bid, he shall forthwith submit to the State Government the records of the proceedings conducted by him, for confirmation.(2)The State Government shall, on a consideration of the records under sub-rule (1) pass an order either confirming the bid or tender for grant of a quarrying lease or refusing to confirm the same. The order passed thereon shall be communicated forthwith to all concerned.
