Section 1 in Standard Formats prescribed by Government of A. P. under A.P. Civil Services (Classification, Control and Appeal) Rules, 1991
1. Order.
- Under the provisions of Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991, the competent authority should issue orders in disciplinary cases after due consideration, in the relevant proforma annexed to this Order as indicated below(1)Under F.R. 53(2), the suspended official shall submit to the competent authority, a certificate that he/she is not engaged in any other employment, business, profession or vacation. The format of certificate to be submitted shall be in the format as shown in Form -I annexed to this Order.(2)The competent authority shall frame the Articles of charges in a disciplinary case in the format as shown in Form -II annexed to this order.(3)The competent authority shall issue an order of revocation of a suspension order in the format as shown in Form III annexed to this order.(4)The competent authority shall issue orders for appointing Inquiry Authority in a disciplinary case in the format as shown in Form -IV annexed to this order.(5)The competent authority shall issue orders for appointment of a Presenting Officer under Rule 20(5) (c) in the format as shown in Form -V annexed to this order.(6)The competent authority shall frame the Memorandum of charges for imposing minor penalty in the format as shown in Form -VI annexed to this order.(7)The competent authority shall initiate Minor Penalty Proceedings in the format as shown in Form -VII annexed to this order.(8)The competent authority shall initiate disciplinary action in common proceedings in the format as shown in Form -VIII annexed to this order.
