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State of Andhra Pradesh - Section

Section 6 in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(6)Memorandum No. 1733/Ser-C/67-2, G.A. (Ser-C), Department , dated 3-8-1967.Instead of placing an employee under suspension pending investigation into grave charges, the desirability of transferring him to some other place or to allow him to go on leave may be considered.