Section 8(1) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991
(1)A member of a Service may be placed under suspension from service-(a)where a disciplinary proceeding against him is contemplated or is pending, or(b)where in the opinion of the authority competent to place the Government servant under suspension, he has engaged himself in activities prejudicial to the interest of the security of the State, or(c)where a case against him in respect of any criminal offence is under investigation, inquiry or trial.[x x x x] [Proviso omitted by G.O.Ms.No. 417, G.A.D., dated 24-8-94](d)[ A member of a service may be placed under suspension from service even if the offence for which he was charged does not have bearing on the discharge of his official duties.] [Added by G.O.Ms. No. 27, G.A.D., dated 24-01-2002]
