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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Village Servants Service Rules, 2005

(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.