Section 43 in Andhra Pradesh Village Servants Service Rules, 2005
43. Opportunity to be given before a village. servant is fined:
- No order imposing fine on a village servant shall be passed except after he is informed of the action proposed to be taken against him and of the allegations on which the action is proposed to be taken and he is given an opportunity to make any representation, which he may wish to make and such representation, if any, is taken into consideration by the authority competent to impose the fine. The said authority shall make a record of its reasons for passing said order.
