Section 27 in Andhra Pradesh Teachers (Regulation of Transfer) Rules, 2000
27. Power of the Government.
(1)The Government may either suo-moto or on an application from any person, aggrieved by the orders of the Mandal Level Committees or the District Level Committee or Regional Level Committee call for and examine the records in respect of any proceedings of transfer of teachers to satisfy themselves as to the regularity, legality or propriety. If, in any case, it appears to the Government that any such proceedings should be modified, annulled or reversed or remitted for reconsideration, they 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 Government may stay the implementation of any such proceedings, pending exercise of their powers under sub-rule (1) above.(3)The Government may either suo-moto 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 them under any mistake, whether of fact or of law, or in ignorance of any material fact.
