Section 38 in Andhra Pradesh Village Servants Service Rules, 2005
38. Withdrawal of resignation:
- No cognizance shall be taken of withdrawal of resignation by a village servant after such resignation has been given effect to but it shall be open to the competent authority to permit withdrawal at any time before it has been given effect to, if that authority is satisfied that such resignation was tendered under coercion, undue influence, fraud or for other sufficient cause.
