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[Cites 0, Cited by 1] [Section 18A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18A(2) in Andhra Pradesh Public Libraries Act, 1960

(2)The Government shall, when they propose to remove a chairman under sub-section (1) , give the chairman concerned an opportunity for explanation, and the notification issued under the said sub-section shall contain a statement of the reasons of the Government for the action taken