Section 9 in Andhra Pradesh Village Servants Service Rules, 2005
9. General and other qualifications for appointment:
(1)As soon as may be on a permanent vacancy occurring in any village, the Mandal Revenue Officer shall issue a notice calling for applications for the post from the intending candidates to be filled by him before a specified date. The qualifications of a candidate for appointment shall be determined with reference to the date on which the permanent vacancy has arisen. The notice shall be published in the Village Chavadi or any other public place in the village concerned any by beat of tom torn in the village and by affixture of a copy of it on the notice board of the Mandal Office.(2)(i)A person for appointment shall be a native of the village and have adequate knowledge of the village concerned ;(ii)No person shall be eligible for appointment if he:-(a)has not completed the age of 18 years ;(b)is not physically and mentally capable of discharging the duties attached to the office ;(c)has been convicted by a criminal court for any offence involving moral turpitude ;(d)has been dismissed from any post under the Government ;(e)has already holding any other permanent post of a Village Servant unless he resigns from such post ;(f)has completed the age of 35 years on the date on which the permanent vacancy has arisen.Note: - In calculating the age, the period of continuous service or the total service not exceeding five years if it is in broken spells, put in by an incumbent in the post of a Village Servant as on the date on which the vacancy arose shall be excluded. Provided that the maximum age limit of 35 years prescribed in sub-clause (f) shall be raised uniformly by five years in the case of candidates belonging to SC/ST.(g)has not passed the 7th standard or its equivalent examination.Explanation: - Nothing in this rule shall apply to a person who has to be appointed either permanently or temporarily in a permanent vacancy before the date of coming into force of these rules, for the purpose of continuous or for subsequent appointment under these rules in any permanent or temporary vacancy.(3)All appointments already made to Village Servants in regular vacancies before these rules come into force shall be deemed to have been made regularly under these rules ;Explanation: - Nothing in the sub-rule shall apply to cases where appeals or revisions petitions against those appointments are pending or where the appointments have already been set aside by the competent authority.(4)In making appointments in the villages situated within the scheduled areas, preference shall be given to the members of the Scheduled Tribes.(5)Out of every 3 vacancies of the posts of the Village Servants arising in Mandal the second vacancy shall be filled in from among the qualified candidates belonging to the Scheduled Caste, Scheduled Tribes and Backward Classes.
