Section 103 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
103. Suspension or removal of Chairman or member.
(1)The Government may, for good and sufficient reason, suspend or remove the Chairman or a member other than an ex-officio member, after giving him an opportunity of showing cause against such suspension or removal and after considering explanation offered therefor.(2)Pending the passing of an order under sub-section (1), the Government may suspend the Chairman or the member.
