Section 13(3) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(3)Notwithstanding anything contained in sub-section (1), the Chairperson or Member may,-(a)relinquish his office, by giving in writing to the State Government, a notice of not less than thirty days; or(b)be removed from his office in accordance with the provisions of section 14.
