Section 37 in Andhra Pradesh Village Servants Service Rules, 2005
37. Acceptance of Resignation:
(1)The appointing authority may accept the resignation tendered by a Village Servant.(2)The resignation tendered by a Village Servant while on duty shall normally take effect from the date of his relief, in pursuance of its acceptance by the appointing authority.(3)In the case of village Servant while on leave, the resignation shall take effect from the date of receipt by the Village Servant of the Communication accepting the resignation by the appointing authority.(4)In special cases, where the resignation may have to be accepted from an earlier date in view of any special circumstances justifying such action the appointing authority shall take into account the circumstances leading to the resignation and delay in taking action thereon and may accept the resignation from the date of receipt of the application in his office.(5)The resignation tendered by a village servant shall not be rejected unless charges are pending against the incumbent.
