Section 31(2)(ii) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2)(ii) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(ii)If the borrowing authority is of the opinion that the penalty specified in clause (vi) of Rule 9 should be imposed on Government Servant, it may pass such orders as it may deem necessary, duly following the procedure prescribed in Rule 20:

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State of Andhra Pradesh - Subsection

Section 31(2)(ii) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991