Section 15(a) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(a)accept any employment in, or be connected with the management of any organisation, company or any other entity which has been associated with any work done or contracted out by the Authority, whether directly or indirectly, during his tenure as Chairperson or Member, as the case may be, for a period of three years from the date on which he ceases to hold office:
