Section 60(1) in Andhra Pradesh Municipalities Act, 1965
(1)The Government may, by notification in the Andhra Pradesh Gazette, remove any Chairperson or Vice- Chairperson who, in their opinion wilfully omits or refuses to carry out or disobeys the provisions of the Act or any rules, bye-laws, regulations or lawful orders issued thereunder or abuses his position or the powers vested in him.
