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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Andhra Pradesh - Subsection

Section 103(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(1)The Government may, for good and sufficient reason, suspend or remove the Chairman or a member other than an ex-officio member, after giving him an opportunity of showing cause against such suspension or removal and after considering explanation offered therefor.