Section 9(1) in Andhra Pradesh Water Resources Regulatory Commission Act, 2009
(1)A person shall be disqualified for being appointed as, or for being, a Chairperson and Members of the Commission:(a)if the person is of unsound mind or has become physically incapable of performing his duties.(b)if the person is an un-discharged in solvent,(c)if the person has been convicted of an offence involving moral turpitude,(d)if the person has such financial or other interest as is likely to affect pre-judicially his functions as a Member of the Commission,(e)if it is proved beyond reasonable doubt that the person has so abused his position as to render his continuance in office prejudicial to the public interest.(f)if he acts prejudicial to the public interest and Government directions.
