Section 29 in The Andhra Pradesh State Agricultural Council Act, 2020
29. Removal of name from the register –
(1)Subject to the provisions of this section, the Council may by direct order that the name of any person shall be removed from the Register where it is satisfied, after giving to him reasonable opportunity of being heard and after such further inquiry, if any, as it may think fit,--(a)that his name has been entered in the Register by an error on account of mis-representation or suppression of a material fact; or(b)that he has been convicted of an offence involving moral turpitude and punishable with imprisonment or has been guilty of any infamous conduct and etiquette or the code of ethics which in the opinion of the Council renders him unfit to be kept in the said Register.(2)An order under sub-section (1) may direct that any person whose name is ordered to be removed from the Register shall be ineligible for registration under this Act, either permanently or for such period as may be specified in that order.(3)An order under sub-section (1) shall not take effect until the expiry of three months from the date thereof or until an appeal,if any, on such order is finally disposed of, whichever date is later.(4)A person aggrieved by an order under sub-section (1) may, within sixty days from the communication to him of such order, appeal to the Government and the decision of the Government shall be final.(5)A person whose name has been removed by an order under sub- section (1) which has become final shall within such period as may be prescribed surrender his certificate of registration and certificate of renewal, if any, to the Secretary and the name so removed shall be published in the Andhra Pradesh Gazette.
