Section 55 in Andhra Pradesh Village Servants Service Rules, 2005
55. Rehearing of an appeal disposed of ex-parte:
- Notwithstanding anything contained in Rule 52 when appeal is heard ex-parte in the absence of the village servant and decision given against him, he may apply to the appellate authority to re-hear the appeal, if he proves that the notice was not served upon him or that he was prevented by sufficient cause from attending when the appeal was called on for hearing.
