Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1)(e) in Andhra Pradesh Water Resources Regulatory Commission Act, 2009

(e)if it is proved beyond reasonable doubt that the person has so abused his position as to render his continuance in office prejudicial to the public interest.