Section 8 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
8. Disqualification for membership.
(1)A person other than a person appointed as a member by virtue of his office, shall be disqualified for being chosen as or for being a member of the Authority-(a)if he holds any office of profit under the Authority; or(b)if he is of unsound mind and stands so declared by a competent Court; or(c)if he is an undischarged insolvent; or(d)if he has been convicted by a Criminal Court for an offence involving moral turpitude punishable with imprisonment for a period exceeding six (6) months.(2)if any member of the Authority other than a person appointed as a member by virtue of his office, during the terms for which he has been appointed or nominated shall be disqualified for continues a member of the Authority:-(a)if he becomes subjected to any disqualification specified in Rule 9; also or(b)if he votes or takes part as a member in the discussion of any matter-(i)in which he has directly or indirectly by himself or his partner, any share or interest, irrespective of the value of such share or interest or(ii)where he is professionally interested; or(iii)where he is engaged at the time in any proceeding against the Authority.(3)The Government either suo motu or on a report made to them and after giving a reasonable opportunity to the member concerned to represent his case, shall on being satisfied that a vacancy has arisen under sub-rule (2) of this rule declare the seat of the person concerned to be vacant.
