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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(v) in Andhra Pradesh Panchayat Raj Employees Transfers (Regulation of Transfer) Rules, 2000

(v)No employee shall be considered for transfer on mere allegations either oral or written unless the allegations are proved prima facie (or) believed to be true through discrete enquiries.