Section 9 in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011
9. Power of Appeal, Revision and Review.
- (i) Any person/body aggrieved by the resolution passed by the Gram Sabha may file an appeal before the Commissioner within sixty days from the passing of such resolution by the Gram Sabha. The Commissioner may then call for and examine the decision as to its correctness or legality and may pass such order/direction to the concerned as deemed fit and proper in the best interest of the tribals.(ii)Any person/body aggrieved by the direction/order of the Commissioner, may file a revision petition before the Government within 90 days from the date of passing of such order /direction.(iii)Government shall be the competent authority to review and to issue suitable directions to the concerned as deemed fit and proper in the best interest of tribals.
