Section 79(3) in Andhra Pradesh Municipalities Act, 1965
(3)No Government employee employed by a council shall be dismissed or removed from such employment,(a)if he is employed as a Medical Officer, without the consent of the Government; and(b)in any other case, without the consent of the Government or until three month's notice in writing to that effect shall have been given to the Chief Controlling Authority of the branch of the Government service to which the Government employee belongs.
