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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Andhra Pradesh - Subsection

Section 1(2)(c) in Andhra Pradesh Civil Services (Conduct) Rules, 1964

(c)persons who are not full-time employees but are engaged by Government to do certain work without prejudice to the regular practice by such persons of their professions in other respects, subject to the exception that Rules 14, 15, 17, 18 and 19 shall apply to the Advocate-General, Government Pleaders, Public Prosecutors and Pleaders doing Government work;