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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(4)(f) in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020

(f)has in the opinion of the Government, so abused the position of the Member as to render that person’s continuance in office detrimental to the interest of Scheduled Tribes in the State or the public interest;