Section 34(1)(iii) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(1)(iii) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(iii)An appeal from an order imposing on a member of a Subordinate Service any of the penalties specified in Rule 9 or Rule 10 or placing such member under suspension under Rule 8 passed by any authority lower than the Government shall lie to the next higher authority to whom the former authority is administratively subordinate :

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State of Andhra Pradesh - Subsection

Section 34(1)(iii) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991