Section 264 in Andhra Pradesh Panchayat Raj Act, 1994
264. Power of review and revision by Government.
(1)The Government may, either suo motu or on application from any person interested, call for and examine the record of a Gram Panchayat, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or of its Standing Committees or of any authority, officer or person, in respect of any proceeding to satisfy themselves as to regularity of such proceeding or the correctness, legality or propriety of any decision or orders passed therein and, if in any case, it appears to the Government that any such decision or order should be modified, annulled or reversed, or remitted for reconsideration, they may pass orders accordingly:Provided that the Government shall not pass any order prejudicial to any party unless such party has had an opportunity of making a representation.(2)The Government may stay the execution of any such decision or order pending exercise of their powers under sub-Section (1) in respect thereof.(3)The Government may suo motu at any time or on an application received from any person interested within ninety days of the passing of an order under sub-Section (1), review any such order if it was passed by them under any mistake, whether of fact or of law, or in ignorance of any material fact. The provisions contained in the proviso to sub-Section (1) and in sub-Section (2) shall apply in respect of any proceeding under this sub-Section as they apply to a proceeding under sub-Section (1).(4)Every application preferred under sub-Section (1) shall be accompanied by a fee of fifteen rupees.
