Section 53(2) in The Karnataka Minor Mineral Concession Rules, 1994
(2)Any person aggrieved by an order of the competent authority above the rank of Additional Director may, within two months from the date of communication of such order apply in FORM-RV to the State Government for revision of such order:"(2A) Any person aggrieved by the order of the Director rejecting any tender or offer or bid under rule 311 may within sixty days from the date of such order apply in Form RV to the State Government for revision of such order".Provided that the Controlling Authority or the State Government, as the case may be, may, if he or it is satisfied that the applicant had sufficient cause for not making the application in-time, entertain such application if it is made within a period of thirty days from the date of expiry of the aforesaid period of sixty days.
