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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960

4. Cases to be referred to Tribunal.

- The [The Government may refer to the Tribunal] [Substituted by Act 6 of 1993 for the words 'The Government shall refer to the Tribunal'.] for inquiry and Report, such cases as may be prescribed of allegations of misconduct on the part of Government Servants.