Section 54 in Andhra Pradesh Village Servants Service Rules, 2005
54. Personal hearing of appeal:
(1)When an appeal is admitted under these rules appellate authority shall fix a date for the hearing of the appeal and shall give due notice thereof to the appellant.(2)When the appeal is from an order concerning an appointment due notice thereof and the date of hearing shall be served upon the person whose appointment is questioned and who shall be the respondent in the said appeal. Such notice shall declare that if he does not appear on the day so fixed, the appeal will be heard ex-parte.(3)Any Village Servant may in any appeal represents his case in person or he represents by any Advocate or any agent nominated by him.Provided that the appellate or revisional authority may, however at any time in the course of the proceeding require that such village servant shall be presented in person.
