Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 20 in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 20. Combating corruption in public services. Suspension of corrupt officers on whom criminal misconduct cases - Instructions - Issued. (Memo. No. I9179/Ser.C/2003, G.A. (Ser.C) Department , Dated 18-12-2003)Ref : - 1. U.O. Note No. 240/SC.D/93-3, G.A. (Ser.D) Department , dated 05-10-1993.
