Section 66(2) in Andhra Pradesh Village Servants Service Rules, 2005
(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.
