Section 35 in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991
35. Period of limitation for appeals:
- No appeal preferred under these rules shall be entertained unless such appeal is preferred within a period of three months from the date on which a copy of the order appealed against is delivered to the appellant :[Proviso Omitted by G.O.Ms.No. 64 Gent. Administrator (Ser. C), dated 27-2-1998]
