Section 9(5) in Andhra Pradesh Co-Operative Subordinate Service Rules, 1989
(5)He will be liable to refund to the Government the pay and allowances or any other remuneration received by him in addition to the amount spent by the Government on his training:(i)if he fails to serve department for a period of 3 years after the completion of his training for any reason ; or(ii)if he discontinues the training or is discharged from training course for misconduct or any other reason ; or(iii)if he secures any other employment elsewhere than under the State Government or Central Government.
