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State of Andhra Pradesh - Section

Section 8 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

8. Removal from membership:

- The Government may remove from office any member of the board, if in its opinion such a member has ceased to represent the interest which he purports to represent on the board :Provided that no such member shall be removed unless a reasonable opportunity is given to him of making any representation against the proposed action.