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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(4) in Andhra Pradesh Village Servants Service Rules, 2005

(4)The appointing authority shall be competent to terminate the services of any person in the post to which he is appointed under sub-rule (1) before the expiry of the period specified in sub-rule (2) after giving one month's notice.