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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Civil Services (Conduct) Rules, 1964

(10)[For the purposes of this rule,-
(A)In respect of the Government employees serving under their control, the undermentioned authorities are declared to be Government for each of the categories of employees as specified below :
I. Posts out-side the purview of the Andhra Pradesh Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Order, 1975, (hereinafter referred to as Presidential Order) :
1. Heads of Departments and Officers holding equivalent postsin the Department. Government.
2. All second level Gazetted Posts and above except secondlevel Gazetted Posts included in Schedule III of the PresidentialOrder. Head of the Department.
3. First level Gazetted posts which do not fall within thepurview of the Presidential Order. Head of the Department.
4. Posts in Secretariat :  
(a) Assistant Secretary to Government and above. Chief Secretary to Government.
(b) Section Officer and Private Secretaries to Secretaries. Private Principle Secretary/Secretary/Ex-Officio Secretary.concerned.
(c) Assistant Section Officers and all other non-Gazettedcategories. Additional/Joint Dy. Secretary Government concerned.
5. Posts in the Office of the Heads of Departments/State leveloffices and other offices not covered by the Presidential order. (a) Head of the Department concerned
  (b) Andhra Pradesh Public Service Commission.
  (c) Secretary to Governor.
  (d) Sales Tax Appellate Tribunal.
  (e) Labour Court.
  (f) Industrial Tribunal.
  (g) Andhra Pradesh Administrative Tribunal.
6. Non-Gazetted posts in the Officers other than the Officesof the Heads of Departments and State level offices etc. Appointing Authority.
II. Posts which fall within the purview of the Andhra Pradesh Public Employment (OLC & RDR) Order, 1975, (hereinafter referred to as Presidential Order):
1. Second level Gazetted posts which have been organised intoZonal/Multi Zonal cadres in pursuance of the provisions of thePresidential Order. Heads of the Department.
2. First level Gazetted posts which have been organised intoZonal/Multi Zonal cadres in pursuance of the provisions of thePresidential order. Regional Officers having jurisdiction over the respectiveZones/Multi Zones in respect of the relevant local cadres whereregional set-up exists, or the office next below the Head of theDepartment in the office of the Head of the Department where noregional set-up exists.
3. Non-Gazetted categories of posts which have been organisedinto Zonal, Multi Zonal cadres in pursuance of the PresidentialOrder. Regional Officer or other Officers who administer the relevantZonal/Multi zonal cadres.
4. Non-Gazetted categories which have been organised intoDistrict or less than District cadres in pursuance of thePresidential Order. Collectors and other District officers concerned or officerswho administer such District or less than District cadres.
(B)In respect of Government employee serving on deputation either under Central Government or any State Government or appropriate Government under which the Government employee is serving shall be –deemed to be Government].