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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020

(2)The Chairman or a Member may by writing under his/her hand addressed to the Government resign from the office, but he/she shall continue in office till his/her resignation is accepted by the Government or his/her successor is appointed.