Section 10 in The Tamil Nadu Village Servants Service Rules, 1980
10. Revision.
(1)Notwithstanding anything contained in rule 9, the Collector may, of his own motion or on the application of the person aggrieved, call for and examine the records relating to any order passed by the Revenue Divisional Officer for reasons to be recorded in writing, annul, modify, reverse or remit for re-consideration such order on any of the grounds specified in sub-rule (2) below.(2)The grounds on which any order shall be annulled, modified, reversed or remitted for re-consideration shall be as follows:-(i)if the order is incorrect, or is vitiated by illegality or material irregularity or impropriety or obvious error resulting in miscarriage of justice or want of jurisdiction, or(ii)the authority concerned had failed to exercise the jurisdiction vested in it under the rules or had exceeded such jurisdiction:Provided that no order prejudicial to any person shall be passed unless such person has been given a reasonable opportunity of making his representation against such order.(3)An application tor revision under this rule shall be made by the person aggrieved within three months from the date of receipt of the order sought to be revised:Provided that it shall be open to the revisionary authority to entertain a revision petition beyond time on being satisfied that the delay is due to just and sufficient cause.(4)The revisionary authority may, pending exercise of the powers of revision under this rule, stay the execution or suspend the operation of any order which is the subject-matter of revision under this rule.
