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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(2)(iii) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(iii)if the enhanced penalty which the appellate authority proposes to impose is one of the penalties specified in [clauses (vi) to (x)] [Added by G.O. Ms. 480, G.A.D. dated 20-12-2001] Rule 9 and an inquiry under rule 20 has already been held in the case, the appellate authority shall make such orders as it may deemed fit, [after the appellant has been given a reasonable oppurtunity of making a representation] [Substituted by G.O.Ms. 205, G.A.D., dated 5-6-1998];