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State of Andhra Pradesh - Section

Section 2 in Standard Formats prescribed by Government of A. P. under A.P. Civil Services (Classification, Control and Appeal) Rules, 1991

2. All Departments of Secretariat, Heads of Departments etc., are requested to bring these orders to the notice of all competent authorities.

Form IStandard Form Of Certificate To Be Furnished By The Suspended Official Under F.R. 53(2)I ..................................(name of Government servant) having been placed under suspension by Order No............ Dated ........... while holding the post of.....................................do hereby certify that I have not been employed in any business.SignatureName of the Government servant:Address:Form IIStandard Form Of Articles Of ChargesPublic Services - Sri.................................. (name and designation) ....................................................Department - Departmental Proceedings under Rule 20 of the Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 - Articles of charges - Issued.G.O. Rt. No.Dated :Order :