Section 25 in Atomic Minerals Concession Rules, 2016
25. Orders on revision application.
(1)On receipt of an application for revision under rule 24, copies thereof shall be forwarded to the State Government or other authority and to all the impleaded parties calling upon them to make such comments as they may like to make within three months from the date of issue of the communication, and the State Government or other authority and the impleaded parties, while furnishing comments to the Central Government shall simultaneously endorse a copy of the comments to the other parties.(2)The comments received from any party under Sub-rule (1) shall be forwarded to the other parties for making such further comments as they may like to make within one month from the date of issue of the communication and the parties making further comments shall forward such further comments to all the other parties.(3)The revision application, the communications containing comments and counter-comments referred to in Sub-rule (1) and (2) shall constitute the records of the case.(4)After considering the records referred to in Sub-rule (3), the Central Government may confirm, modify or set aside the order or pass such other order in relation thereto as the Central Government may deem just and proper.(5)The Central Government may for sufficient cause, pending the final disposal of an application for revision, stay the execution of the order against which any revision application has been made.(6)If in any event the orders of the State Government are revised, reviewed or cancelled by the Central Government in pursuance of proceedings under these rules, the lessee shall not be entitled to compensation for any loss sustained by the lessee in exercise of the powers and privileges conferred upon the lessee by the lease deed.
