Section 46 in Andhra Pradesh Village Servants Service Rules, 2005
46. Time allowed for appeal to be indicated in the order:
- At the foot of the order concerning an appointment to a village office or indicating punishment of dismissal, removal suspension or fine under these rules on a village servant, the period and the authority before which an appeal may be filed shall be clearly specified and a copy of that order shall be furnished free of charge to the Village Servant concerned.Part - VI Appeals
