Section 66 in Andhra Pradesh Village Servants Service Rules, 2005
66. Taking part-time and other remunerative jobs not prohibited:
(1)The village servants may take up subsidiary occupations in the charge village after notifying to the Mandal Revenue Officer in writing.(2)Notwithstanding anything contained in sub-rule (1) the Mandal Revenue Officer may at any time require a village servant to give up such occupations if he is satisfied that such occupation is or is likely to be detrimental to his normal duties and the village servant shall give up such occupation.Provided that the Mandal Revenue Officer shall not pass an order under this sub-rule without giving the concerned Village Servant an opportunity of making his representation.
