Section 32 in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991
32. Orders against which no appeal lies:
- Notwithstanding anything contained in this part, no appeal shall lie against(i)any order made by the Governor;(ii)any order of an interlocutory nature or of the nature of a step-in-aid of the final disposal of a disciplinary proceeding, other than an order of suspension;(iii)any cider passed by an inquiring authority in the course of an inquiry under Rule 20.
