Section 72(2) in Andhra Pradesh Municipalities Act, 1965
(2)The Government may, at any time, withdraw any officer appointed under Section 29 or Section 71 and appoint another in his place, and they shall withdraw such officer if such withdrawal is recommended by a resolution passed at a special meeting called for the purpose and supported by the votes of not less than three-fifths of the sanctioned strength of the council.Provided that no such resolution shall be moved before the expiry of one year from the date of assumption of charge by such officer.
