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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(5) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

(5)Notwithstanding any thing contained in Rule 9, the engagement of any Law Officer shall be terminated without issue of any prior notice, if the performance of such Law officer is found unsatisfactory during the review.