Section 37(2)(ii) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(2)(ii) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(ii)if the enhanced penalty which the appellate authority proposed to impose is one of the penalties specified in [clauses (vi) to (x)] [Substituted by G.O.Ms. 205, G.A.D., dated 5-6-1998] Rule 9 and an inquiry under rule 20 has not already been held in the case, the appellate authority shall, subject to the provisions of rule 25, itself hold such inquiry or direct that such inquiry be held in accordance with the provisions of Rule 20 and, thereafter, on consideration of the proceedings of such inquiry, make such orders as it may deem fit.

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State of Andhra Pradesh - Subsection

Section 37(2)(ii) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991