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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1)(d) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(d)[ A member of a service may be placed under suspension from service even if the offence for which he was charged does not have bearing on the discharge of his official duties.] [Added by G.O.Ms. No. 27, G.A.D., dated 24-01-2002]