Section 45(1) in Andhra Pradesh Village Servants Service Rules, 2005
(1)The enquiry before imposition of any of the penalties other than fine against a village servant shall be made in the manner hereinafter provided.The grounds on which it is proposed to take action against a Village Servant shall be reduced to the form of definite charge or charges which shall be communicated to him and he shall be required to appear on a day to be fixed, before the enquiry officer to answer the charge or charges. On that day, the village servant shall be required to put in a written statement of his defence and to state whether he desires an oral enquiry. An oral enquiry shall be held if such an enquiry is desired by the village servant and he shall be heard in person if so desired. At such enquiry, oral evidence shall be heard as to such of the allegations or not admitted by the persons charged and he shall be entitled to cross examine the witnesses, to give evidence in person and to have such witnesses as he may wish to be called, provided that the officer conducting the enquiry may for a reasons to be recorded in writing refuse to call any witness. After the enquiry is completed the person charged shall be entitled to put in a further written statement of his defence.
