Section 14(1)(e) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

(e)has, in the opinion of the Government, so abused his position as to render his continuance in office detrimental to the public interest.

Legal Document View