Section 11 in A.P. Farmers Management of Irrigation Systems (Delineation and formation of Water Users Associations) Rules, 2003
11. Powers of revision and review by the Commissioner.
(1)The Commissioner may either suo-motu or on an application from any person interested call for and examine the records of the District Collector as the case may be, in respect of any proceeding relating to correction of voters lists 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, if appears to the Commissioner that any such decisions or order should be modified, annulled or reversed or remitted for reconsideration, he may pass orders accordingly.Provided that the Commissioner shall not pass any order prejudicial to any person unless such person has had an opportunity of making a representation.(2)The Commissioner may stay the execution of any such decision or order pending exercise of his power under Sub-rule (1) in respect thereof.(3)The Commissioner may suo-motu at any time or on an application received from any person interested within two weeks of the passing of an order under Sub-rule (1) review any such order, if it was passed by him under any mistake weather of fact or of law, or in ignorance of any material fact. The provisions contained in the proviso to Sub-rule (1) and Sub-rule (2) shall apply in respect of any proceeding under this sub Rule as they apply to a proceeding under Sub-rule (1).
