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State of Andhra Pradesh - Section

Section 23 in Andhra Pradesh Village Servants Service Rules, 2005

23. Treatment of the period out of office when restored:

- When a Village Servant who has been removed, dismissed or suspended is reinstated on appeal, the authority competent to order the reinstatement shall consider and make a specific order treating the period as duty if he is fully exonerated or as suspension or as leave, if he is not fully exonerated.