Section 5(2) in Andhra Pradesh Village Servants Service Rules, 2005
(2)Where a vacancy arises in any village and if the filling up of such vacancy in accordance with these rules is likely to cause delay, the Mandal Revenue Officer may by order place any other Village Servant, as the case may be, of the same village or of any adjacent village in additional charge of such vacancy.Provided that no Village Servant shall ordinarily be placed to hold additional charge of more than two villages at a time.
