Section 14(3) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(3)Notwithstanding anything contained in sub-section (1), the Chairperson or Member may-(a)relinquish his office, by giving in writing to the Central Government, a notice of not less than thirty days; or(b)be removed from his office in accordance with the provisions of section 15.
