Section 44(2) in Andhra Pradesh Village Servants Service Rules, 2005
(2)Where a penalty of dismissal, removal from service is imposed upon a village servant after he had been placed under suspension under sub-rule (1) and if such penalty is set aside in appeals under these rules and the case is remitted for further enquiry or action or with any other directions the original order of suspension pending enquiry of such Village Servant shall be deemed to have continued in force until further orders of the competent authority.
