Section 80(6) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(6)Notwithstanding anything contained in the first proviso to clause(c) of sub-section (1), the Government may call for and examine the record of the Commissioner in respect of the order passed by him under this section to satisfy themselves as to the legality or correctness of such order or regularity or propriety thereof and if, in any case it appears to the Government that such order should be modified, annulled, reversed or remitted for reconsideration, they may pass order accordingly;Provided that the Government shall not pass any order prejudicial to any party unless he had an opportunity of making his representation.
