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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(2)(i) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(i)an appeal against an order in a common proceeding held under Rule 24 shall lie to the authority to which the authority functioning as the disciplinary authority for the purpose of that proceeding is immediately subordinate ;