Section 6 in Andhra Pradesh Village Servants Service Rules, 2005
6. Temporary appointment: - (1) Where it is necessary to fill in a short vacancy or where it is necessary in the public interest to fill emergently a vacancy in such post, the appointing authority may appoint a suitable and qualified person temporarily in such a vacancy.
Provided that while appointing a person in a leave vacancy not exceeding six months, the appointing authority may give preference to a suitable and qualified person who has been nominated by the holder of the posts who is granted leave.(2)Every order of appointment made under sub-rule (1) shall specify the period of such appointment and on the expiry of such period the appointment shall cease.Provided that the appointing authority may, from time to time, extent the period of such appointment, not exceeding two years in all.(3)Continuance of the temporary incumbent beyond two years shall be only with the approval of the Commissioner.(4)The appointing authority shall be competent to terminate the services of any person in the post to which he is appointed under sub-rule (1) before the expiry of the period specified in sub-rule (2) after giving one month's notice.
