Section 45(2) in Andhra Pradesh Village Servants Service Rules, 2005
(2)The authority competent to impose the penalty shall, on consideration of the proceedings of enquiry under sub-rule (1) arrive at a provisional conclusion in regard to the punishment proposes to impose on the village servant shall communicate the provisional conclusion in writing and call upon the delinquent to appear on a certain day to be fixed by him to show cause against the particular punishment proposed to be imposed. On that day, the said authority shall record his plea and hear his representation. Any representation made in this behalf by the person charged shall be duly taken into consideration before final orders are passed.
