Section 6(4) in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020
(4)The Government may remove a person from the office of Member, if that person,-(a)becomes an un-discharged insolvent;(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the Government involves moral turpitude;(c)becomes of unsound mind and stands so declared by a competent court;(d)refuses to act or becomes incapable of acting;(e)without obtaining leave of absence from the Commission, absents himself/herself from three consecutive meetings of the Commission;(f)has in the opinion of the Government, so abused the position of the Member as to render that person’s continuance in office detrimental to the interest of Scheduled Tribes in the State or the public interest;Provided that no person shall be removed under this clause until that person has been given an opportunity of being heard in the matter.
