Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 41 in Andhra Pradesh Village Servants Service Rules, 2005

41. Imposition of fine by Mandal Revenue Officer:

- A Mandal Revenue Officer may suo motu or on a complaint make an enquiry and fine any village servant for good and sufficient reason within such amount as the Commissioner may by general or special order, specify.