Section 6 in Standard Formats prescribed by Government of A. P. under A.P. Civil Services (Classification, Control and Appeal) Rules, 1991
6. Attention of Sri...................is invited to Rule 24 of the Andhra Pradesh Civil Services (Conduct) Rules, 1964, under which no Government servant shall bring or attempt to bring any political or outside influence to bear upon any superior authority to further his interests in respect of matters pertaining to his service under the Government. If any representation is received on his behalf from another person in respect of any matter dealt with in these proceedings it will be presumed that Sri................... is aware of such a representation and that it has been made at his instance and action will be taken against him for violation of Rule 24 of the Andhra Pradesh Civil Services (Conduct) Rules, 1964.
The receipt of the Memorandum may be acknowledged.(In The Name Of The Disciplinary Authority)ToSri.................Annexure - IStatement of articles of charge framed against Sri.................(Name and Designation)Article - I : - That the said Sri................. (Name and Designation) while functioning as................. during the period.................Basis of the Charge : -Article - II : - That during the aforesaid period and while functioning in the aforesaid office, the said Sri................. (Name and Designation).Basis of the Charge : -Article - III : - That during the aforesaid period and while functioning in the aforesaid Office, the said Sri................. (Name and Designation).Basis of the Charge : -Annexure - IIList of documents by which the articles of charge framed against Sri................. (Name and designation) are proposed to be sustained.Annexure - IIIList of witnesses by whom the articles of charge framed against Sri................. (Name and designation) are proposed to be sustained.Form IIIStandard Form Of Order For Revocation Of Suspension Order(Rule 8(5)(c) of A.P. Civil Services (C.C.A.) Rules, 1991)Dated........MEMO. NO........Sub : -Ref : -Whereas, an order placing Sri................. (Name and Designation of the Government Servant) under suspension was made/was deemed to have been made by................. on .................
