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[Cites 0, Cited by 4] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(3) in Andhra Pradesh Panchayat Raj Act, 1994

(3)The classification and methods of recruitment, conditions of service, pay and allowances, and discipline and conduct of the officers and employees referred to in sub-Section (1) shall be regulated in accordance with such rules as may be made under the proviso to Article 309 of the Constitution.