Section 47 in Andhra Pradesh Village Servants Service Rules, 2005
47. Appeal against temporary appointment of village servant:
-In case of temporary appointment of village servant an appeal shall lie to the Revenue Divisional Officer within thirty days from the date of the order (Where however, such an order is set aside by the Revenue Divisional Officer and another person is appointed, an appeal shall lie to the Collector by the aggrieved person within thirty days from the date of receipt of the order of the Revenue Divisional Officer).
