Section 14(4) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(4)A Chairman or a President or a member of a Managing Committee shall also become disqualified to continue in office if he, -(a)is convicted in a criminal case involving moral turpitude; or(b)absents for three consecutive meetings without reasonable causeProvided that such disqualification under item (b) shall not apply in the case of women who are in an advanced stage of pregnancy and for a period of three months after delivery. and he shall cease to hold the office forthwith.
