Section 44(3) in Andhra Pradesh Village Servants Service Rules, 2005
(3)Where a penalty of dismissal, removal from service is imposed upon a Village Servant is set aside or declared or rendered void in consequence of or by a decision of a court of law and the authority competent to impose the penalty on a consideration of the circumstances of the case, decided immediately thereafter to hold a further enquiry against him on the allegation on which the penalty was originally imposed, the village servant shall be deemed to have been placed under suspension pending enquiry by the authority competent to impose the suspension from the date of original order of dismissal, removal or suspension, from service and shall continue to remain under suspension until further orders of the competent authority.
