Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2)(i) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(i)[ If the disciplinary 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 him / her it may, subject to the provisions of sub-rule (3) of Rule 21 pass such order as it may deem necessary : [Substituted for Clause (i) and (ii) by G.O.Ms. 20, G.A.D., 20-1-2000]