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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(6) in Andhra Pradesh Village Servants Service Rules, 2005

(6)In passing orders on the cases referred to in this rule, the authority competent to impose the punishment shall briefly sum up the evidence on the several charges and record in the regional language, a distinct order as to whether the charge or charges have been proved or not with a concise statement of the person thereof and the punishment ordered.