Section 9(3) in Andhra Pradesh Commission for Backward Classes Act, 1993
(3)It shall be competent for the Commission at the request of the Government to make an interim report in regard to any Castes or Classes in whose cases urgent action under the Act is, in the opinion of the Government necessary Any action taken by the Government on the basis of such report shall be subject to review with prospective effect as and when the final report of the Commission is received.
