Section 7 in Andhra Pradesh Village Servants Service Rules, 2005
7. Cessation of office of a temporary holder in certain cases:
- If a Village Servant, on the revocation of his suspension returns to duty or when a Village Servant who has been dismissed, removed or suspended is restored on appeal to the office from which he was dismissed, removed or suspended, the person appointed to fill the vacancy caused due to such dismissal, removal or suspension be deemed to have hold the post temporarily and his appointment shall cease, with effect from the date on which the Village Servant re-enters upon the office.
