Section 28 in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991
28. The secretary of each Department should review each month all cases of misappropriation in his Department and send a copy of the review containing full details to the officer nominated for the purpose in the Finance Department. The Chief Secretary will review these cases with all Secretaries to Government once in 6 month to find out whether there are any bottle necks in expediting cases of misappropriation.
