Section 15 in Andhra Pradesh Control of Organised Crime Act, 2001
15. Constitution of Review Committee for review of authorisation orders.
(1)There shall be a Review Committee to review every order passed by the competent authority under Section 14.(2)The Review Committee shall consist of the following Ex-officio members namely:-(i)the Chief Secretary to Government..............Chairman.(ii)the Secretary, Home Department ...............Member.(iii)Secretary, Legal Affairs, Law Department.................Member.(3)Every order passed by the Competent Authority under Section 14, placed before the Review Committee shall be considered by the Review Committee within ten days excluding the holidays after its receipt, to decide whether the order, authorising or approving the application under sub-section (4) of Section 14, for interception or disapproving the interception made under sub-section (10) of that section in emergency situation, passed by the Competent Authority was necessary reasonable and justified.(4)The Review Committee.after examining the entire record and holding such enquiry, if any, deemed necessary may, by order in writing, either approve the order passed by the competent authority or may issue order disapproving the same. On issue of an order of disapproval by the Review Committee, the interception, if any, already commenced shall be forthwith discontinued. The intercepted communication, if any in the form of tape, wire or other device shall, thereupon be directed to be destroyed and a certificate rendered to that effect.
