Section 41 in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991
41. [ Review: [Substituted by G.O.Ms. 64, G.A.D., dated 27-2-1998]
- The Government may exercise the power to review any order passed under these rules only on the reference made by the Head of the Department when any new material or evidence which could not be produced or was not available at the time of passing the order under review and which has the effect of changing the nature of the case, has come, or has been brought, to its notice :Provided that no order imposing or enhancing any penalty shall be made by the Government unless the Government servant concerned has been given reasonable opportunity of making a representation against the penalty proposed or where it is proposed to impose any of the major penalties specified in Rule 9 or to enhance the minor penalty imposed by the order sought to be reviewed to any of the major penalties and if an inquiry under Rule 20 has not already been held in the case, no such penalty shall be imposed except after inquiring in the manner laid down in Rule 20, subject to the provisions of Rule 25 and except after consultation with the Commission where such consultation is necessary] [G.O.Ms. No. 335, G.A.D.,Dt. 26-10-1998].[Provided further that the Government shall exercise the power of review within a period of three years.] [G.O.Ms. 23. G.A.D., dated 23-I-1999w.e.f. 20/7/96]Part - VIII Miscellaneous
