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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(c) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(c)'disciplinary authority' means the authority competent under these rules to impose on a Government Servant any of the penalties specified in Rule 9 or Rule 10;