Section 49 in Andhra Pradesh Village Servants Service Rules, 2005
49. Appeal against MRO's order punishing a Village Servant:
- Against every order passed by a Mandal Revenue Officer inflicting of the penalties of fine, suspension, removal or dismissal from service on a village servant or placing such village servant under suspension pending investigation or enquiry into the charges against him, an appeal shall lie to the Revenue Divisional Officer, within thirty days from the date of receipt of the such order.
