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State of Andhra Pradesh - Section

Section 42 in Andhra Pradesh Village Servants Service Rules, 2005

42. Powers of Mandal Revenue Officer to punish village servants:

-The Mandal Revenue Officer or any superior authority may suo motu or on a complaint conduct an enquiry and suspend, remove or dismiss any village servant for misconduct or negligence of duty in capacity or for non residence in the village or for conviction in a criminal case which in his opinion disqualifies him from holding the office or for any other sufficient cause.