Section 249(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)If in the opinion of the District Collector the Sarpanch or the Upa-Sarpanch and in the opinion of the Government the President or the Vice-President or as the case may be, the Chairperson or the Vice-Chairperson, -(i)wilfully omitted or refused to carry out the orders of the Government for the proper working of the concerned local body; or(ii)abused his position or the powers vested in him; or(iii)is guilty of misconduct in the discharge of his duties; or(iv)persistently defaulted in the performance of his functions and duties entrusted to him under the Act to the detriment of the functioning of the concerned local body or has become incapable of such performance:The Collector or as the case may be, the Government, may remove such Sarpanch or Upa- Sarpanch, President or Vice-President or as the case may be the Chairperson or the Vice-Chairperson, after giving him an opportunity for Explanation. -Provided that the proceedings initiated under this sub-Section may be continued notwithstanding the fact that the Sarpanch or Upa-Sarpanch, President or Vice-President, or as the case may be, the Chairperson or Vice-Chairperson ceased to hold office by resignation or other-wise and shall be concluded within two years from the date of such cessation and where on such conclusion the authority competent to remove him, records a finding after giving an opportunity of making a representation to the person concerned that the charge or charges proved against him are sufficient for his removal, then the provision of sub-Section (3) shall apply to the person against whom such finding is recorded.
