Section 37 in Telangana Urban Areas (Development) Act, 1975
37. [ Replacement of members. [Substituted with marginal heading by Act No.8 of 1983.]
- If in the opinion of the Government, [any member including the Chairman] is found guilty of any misconduct in exercising or purporting to exercise the right conferred or performing or purporting to perform the functions imposed by or under this Act, the Government may by notification, and with effect from a date to be specified therein, replace such member and accordingly with effect from the said date the member shall forthwith be deemed to have vacated his office as such:Provided that the Government shall, when they propose to take action under this section, give the person concerned an opportunity of making representation on the action proposed and the notification issued shall contain a statement of the reasons for the action taken.]
