Section 14 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
14. Removal of Chairperson and Members.
(1)The State Government may remove from office, the Chairperson, or a Member, who,-(a)is, or at any time has been adjudged as insolvent;(b)has become physically or mentally incapable of acting as the Chairperson or, as the case may be, a Member;(c)has been convicted of an offence which, in the opinion of the Government, involves moral turpitude;(d)has acquired such financial or other interest as is likely to affect pre-judicially his functions as the Chairperson or, as the case may be, a Member; or(e)has, in the opinion of the Government, so abused his position as to render his continuance in office detrimental to the public interest.(2)The Chairperson or a Member shall not be removed under clause (b), clause (d) or clause (e) of sub-section (1) unless he has been given a reasonable opportunity of being heard.
