Section 7 in The Andhra Pradesh State Agricultural Council Act, 2020
7. Cessation of Membership -
(1)An elected or nominated member shall be deemed to have vacated his office: -(a)if he/she is absent without excuse, sufficient in the opinion of the Council, from three consecutive meetings of the Council.However, the executive committee may condone the absence of the member for three consecutive meetings, if the members gives in writing the reasons for such absence and provided the Executive committee accepts the reasons as valid.(b)in the case of the member elected or nominated, if he ceases to be a person enrolled in the register;(c)if he/ she has been convicted of an offence involving moral turpitude and punishable with imprisonment;(d)ifhe/she is an un-discharged insolvent;(e)if he/she is of unsound mind and stands so declared by competent court.(2)On the occurrence of a vacancy referred to in clauses(iv), (v),(vi) and (vii) of sub-section (2) of section 3 of this Act, the President shall forthwith report the fact of such vacancy to the concerned and thereafter it may take necessary steps to nominate candidates to such vacancy.
