Section 8 in Andhra Pradesh Village Servants Service Rules, 2005
8. Appointment in resulting vacancies due to amalgamation or bifurcation of villages:
(1)Where two or more villages or portions thereof are grouped or amalgamated so as to form a single new village, or if any village is bifurcated into two or more villages, all posts of Village Servants of the villages or portion of villages so grouped, amalgamated or bifurcated shall cease to exist and fresh posts of Village Servants shall be formed by the CommissiOner for the new village or villages as the case may be.(2)While filling the new posts of Village Servants formed under sub-rule (1), the appointing authority shall:-(i)appoint in the first instance the outgoing Village Servants in the respective categories if the number of the newly formed posts of Village Servants of the respective categories is equal to or more than the number of old posts of Village Servants and ;(ii)retain those whom he may consider best qualified and suitable to discharge the function of the Village Servants categories, if the number of newly formed posts of Village Servants is less than the number of old Village Servants ;(3)Notwithstanding anything contained in sub-rule (1) and clause (c) of sub-rule (2) above, the spouse/dependent children of a Village Servant who dies in harness before attaining the age of 60 years may be appointed as Village Servant provided that there is no other earning member in the family of such deceased Village Servant and an application is made in this regard within a period of one year from the date of death of such Village Servant.
