Section 19 in Andhra Pradesh School Education (Regulation of Transfers) Rules, 2005
19. Powers of the Director of School Education.
(1)The Director of School Education may either suo-moto or on an application received from any person aggrieved by the orders of the Regional Level Committee may call for and examine the records in respect of any proceedings, of transfer of Head Master Grade II, Mandal Education Officer and Lecturers District Institute of Educational the Training to satisfy himself about the regularity, legality or propriety. If, in any case, it appears to the Director of School Education that any such proceedings should be modified, annulled or reversed or remitted for reconsideration, he may pass orders accordingly or remand the case with any direction as to rectify any violation of rules or discrepancy. Such orders shall be implemented by the authority concerned.(2)The Director of School Education may stay the implementation of any such proceedings pending exercise of their powers under sub-rule (1) above.(3)The Director of School Education may either suo motu or on an application from any person interested, made within forty five days of the passing of an order under sub-rule {1) review any such order, if it was passed by him under any mistake, whether of fact or of law, or in ignorance of any material fact.
