Section 10(1) in The Tamil Nadu Village Servants Service Rules, 1980
(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.
