Section 5 in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991
5. Classification of Services:
(1)The Civil Services of the State, the members of which are subject to these rules, shall be classified as follows :(a)the State Services; and(b)the Subordinate Services.(2)A member of the Civil Service of the State and every person holding a civil post under the State whose services are placed at the disposal of any company, corporation, organisation or local authority by the Government or by any competent authority shall, for the purposes of these rules, be deemed to be a member of such civil service or be deemed to hold such civil post, notwithstanding that his salary is drawn from a source other than the Consolidated Fund of the State.[6. Constitution of State Services: - The State Services shall consist of the services specified in Schedule Ito these rules and includes any other services that may be notified or as the case may be constituted by Government from time to time] [Substituted by G.O.Ms. No. 516, G.A.D., 16-12-1999].[7. Constitution of Subordinate Services: - The Subordinate Services shall consist of the services specified in Schedule II to these rules and include any other services that may be notified or as the case may be constituted by Government from time to time] [Substituted by G.O.Ms. No. 516, G.A.D., 16-12-1999].Part - III Suspension
