Section 11 in Andhra Pradesh Women's Commission Act, 1998
11. Removal of members from office.
- Any member of the Commission may be removed form office by an order of the Government, if she:-(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which involves moral turpitude;(c)Becomes of unsound mind;(d)refuses to act or becomes incapable of acting;(e)is without obtaining leave of absence from the Commission, absents from three consecutive meetings of the Commission; or(f)in the opinion of the Government, has so abused the position of Chairperson or member as to render that person's continuance in Office is detrimental to the public interest:Provided that a member shall not be removed under this section until that person has been given a reasonable opportunity of being heard in the matter.
