Section 40(2) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991
(2)No proceeding for revision shall be initiated or commenced until after(i)the expiry of the period of limitation for preferring an appeal, or(ii)the disposal of the appeal, where any such appeal has been preferred; the Government Servant may however prefer a revision petition for revising the order or penalty within a period of one year after the appeal petition to the prescribed appellate authority is disposed off.
