Section 5A in Andhra Pradesh State Public Distribution System Control Order, 2001
5A. Suo Motu Review.
- The Chief Rationing Officer in respect of Hyderabad City or the District Collector/ Joint Collector elsewhere may either suo motu or an application may call for examine the records under clause (5) of this order relating to any order passed under sub-clause (2) or (4) for the purpose of satisfying himself as to the legality or propriety or adequacy of the punishment imposed and for reasons to be recorded in writing, add to amend revise or annul the orders passed by the appointing authority. Before passing final orders under this clause, the Chief Rationing Officer, in respect of the twin cities of Hyderabad and Secunderabad District Collector/Joint Collector elsewhere shall give the fair price shop dealer concerned an opportunity of making his representation and pass such order thereon as it may deem fit."
