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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019

7. Resignation and Removal of members.

(1)Any member, by notice, in writing, addressed to the Government may resign from office.
(2)No member shall be removed from office without giving such member an opportunity to defend himself.
(3)The State Government may, by order, remove from office, any member, in public interest