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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(5) in Andhra Pradesh Village Servants Service Rules, 2005

(5)The requirements of sub-rules (1) and (2) shall not apply where it is proposed to punish a village servant on the ground of conduct which has led to his conviction on a criminal charge.