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State of Andhra Pradesh - Section

Section 62 in Andhra Pradesh Village Servants Service Rules, 2005

62. Procedure to be followed before enhancing punishment:

- If the appellate or revisional authority under these rules proposes to enhance the penalty imposed on a village servant to one of suspension, removal or dismissal from service and an enquiry under Rule 45 has not already been held in the case, such appellate or revisional authority shall subject to the provisions of the rule held such enquiry or direct such enquiry be held and thereafter on consideration of the proceedings of such enquiry and after giving the village servant concerned an opportunity of making representation on the penalty proposed pass such order as it may deem fit.