Section 13(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(1)The Chairperson and the Members appointed under this Act shall hold office for a term of three years from the date on which they assume office and shall be eligible for re-appointment:Provided that no person shall hold office as the Chairperson or Member after he has attained the age of sixty-five years.
