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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(2)(i) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(i)[ If the borrowing authority is of the opinion that any of the penalties specified in clauses (i) to (v) of Rule 9 or in Rule 10, should be imposed on the Government servant, it may make such orders as it deem necessary. [Substituted by G.O.Ms. 20, G.A.D., 20-1-2000]