Section 28(7)(b) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010

[Cites 0, Cited by 0] [Section 28(7)] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(7)(b) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010

(b)The member may be removed from his office by an order of the State Government on the ground of proved misbehavior or incapacity, or on the happening of anyone or more of the following events: if the member:-

(i)Is adjudged insolvent; or

(ii)Refuses to act or becomes incapable of acting; or

(iii)Is of unsound mind and stands so declared by a competent Court; or

(iv)Has so abused his office as to render his continuance in office detrimental to the public interest or

(v)Is convicted for an offence by a competent Court; or

(vi)Is without obtaining leave of absence from the Council, absent in two consecutive meetings of the Council

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 28(7)(b) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010