Section 15(3) in Andhra Pradesh Control of Organised Crime Act, 2001
(3)Every order passed by the Competent Authority under Section 14, placed before the Review Committee shall be considered by the Review Committee within ten days excluding the holidays after its receipt, to decide whether the order, authorising or approving the application under sub-section (4) of Section 14, for interception or disapproving the interception made under sub-section (10) of that section in emergency situation, passed by the Competent Authority was necessary reasonable and justified.
