Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 19 in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 19. Suspension - Guidelines for placing Accused Officers under suspension in Trap Cases - Classification of trap cases - Instructions - Issued. (U.O. Note No. 1818/SPL.B/2000-2, G.A.D. (Spl. B), dated 21-11-2001)Ref: 1. U.O. Note No.240/SC.D/93-3, GA(SC.D) Department, dated 5-10-1993
