Section 6(1) in Andhra Pradesh State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979
(1)On receipt of the application containing the statement of particulars and the winding up plan submitted by the promoter under sub-rule (1) of Rule 4 as the case may be, of the application for the extension of time submitted under Rule 5, the State Government shall cause it to be examined by the authorised officer or such other officer as it may deem fit.
