Section 1(1) in Standard Formats prescribed by Government of A. P. under A.P. Civil Services (Classification, Control and Appeal) Rules, 1991
(1)Under F.R. 53(2), the suspended official shall submit to the competent authority, a certificate that he/she is not engaged in any other employment, business, profession or vacation. The format of certificate to be submitted shall be in the format as shown in Form -I annexed to this Order.
