Section 60(1) in Andhra Pradesh Village Servants Service Rules, 2005
(1)The Chief Commissioner of Land Administration or the Special Commissioner of Land Revenue may at any time either suo motu or on an application made to him, call for an examine the record relating to any decision or order passed or proceedings taken by any authority or officer sub-ordinate to him for the purpose of satisfying himself as to the legality or propriety of such decision or order of the regularity of such proceedings and pass such order in reference thereto as he thinks fit:Provided that the Chief Commissioner of Land Administration or the Special Commissioner of Land Revenue shall not pass any order prejudicial to any person unless such person had an opportunity of making a representation.
