Section 31 in Andhra Pradesh Village Servants Service Rules, 2005
31. Sanction of Revenue Divisional Officer, Collector and Commissioner, necessary in certain time barred claims:
- No emoluments shall be drawn for the Village Servants without the special sanction of the Revenue Divisional Officer when it is not drawn for more than six months, and without the sanction of the Collector when it is not drawn for more than three years and without the sanction of the Commissioner, if it is not drawn for a period of more than five years.Note: - The Period of six months three years and five years, shall be calculated from the date of sanction of the appointment by the competent authority or from the date of its accrual whichever is later.
