Section 18A in Andhra Pradesh Public Libraries Act, 1960
18A. [ Powers of Government to remove chairman of the ZGS. [Inserted by Andhra Pradesh Act No. 7 of 1969.]
(1)The Government may by notifications, remove any chairman of the ZGS, who in their opinion willfully omits or refuse to carry out or disobeys the provisions of this Act or the rules, bye-laws or law-full orders made there under, or abuses his position or powers vested in him.(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(3)The Government shall have power to review any of removal published under sub-section (1) and pending such review to stay such order.(4)Any person removed under sub-section (1) from the office of the chairman shall not eligible for re-election to the said office for a period of three years from the date of his removal.]
