Section 25(3) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969
(3)(i)The Government shall, before taking action under sub-rule (2) issue a notice calling upon the member of the market committee concerned to show cause within such time as may be specified therein, not being less than seven days from the service thereof, why he should not be removed as a member of the market committee and consider his reply thereto, if any, received from the member before the expiry of the time specified in the notice.,(ii)The Government shall also send a copy of the notice referred to in clause (i) to the market committee concerned for information.CHAPTER - IV Powers and Functions of the Market Committee Etc., and the Conduct of Business At Its Meetings Etc.
