Section 22(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
(1)Any person aggrieved about non-implementation or the manner of implementation of any provision of the Act, or aggrieved by any action, or inaction of a functionary mandated to perform certain function under the Act, can complain to the Sub-Divisional Implementing Authority either in person or by a letter.
