Section 104(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Where the Chairman or a member becomes subject to any disqualification specified in Section 19 or tenders resignation of his office and the same is accepted by the Government under Section 101 or ceases to be such member under Section 102 or is removed under Sec. 103, his office shall become vacant.
