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State of Andhra Pradesh - Section

Section 48 in Andhra Pradesh Village Servants Service Rules, 2005

48. Appeal against permanent appointment of village servant:

- ln case of permanent appointment of village servant an appeal shall lie to the Revenue Divisional Officer, within thirty days from the date of receipt of the orders of appointment and a second appeal shall lie to the Collector within thirty days from the date of receipt of the order of the Revenue Divisional Officer.