Section 40(1)(c) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(1)(c) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(c)remit the case to the authority which made the order or to any other authority directing such authority to make such further inquiry as it may consider proper in the circumstances of the case; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 40(1)(c) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991