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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1)(b) in Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994

(b)in the case of an officer, or authority it shall be deemed that he is guilty of misconduct and the competent authority shall initiate action under the relevant disciplinary rules.