Section 63 in Andhra Pradesh Village Servants Service Rules, 2005
63. Time allowed for rectification of formal defect in preferring appeal:
- Where an appeal which was in time on its first presentation is not admitted on technical grounds or for the correction of an initial error, the appellant shall be directed to remedy defects with in a specified period which shall ordinarily be thirty days failing which the appeal shall be liable for rejection on the ground of limitation.
