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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012

6. Removal of Member.

- The Government may remove from office any member of the Board, if, in its opinion, such a member has ceased to represent the interest which he purports to represent on the Board.Provided that no such member shall be removed unless a reasonable opportunity is given to him of making any representation against the proposed action.