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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1)(b) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(b)where in the opinion of the authority competent to place the Government servant under suspension, he has engaged himself in activities prejudicial to the interest of the security of the State, or