Section 5 in Andhra Pradesh Infrastructure Development Enabling Terms & Condition Rules, 2003
5. Removal of members/chairman.
- The Government may remove any member including the Chairman if in the opinion of the Government such member has become incapable of performing his duties as a member of the authority for any reason including incapacity, insolvency, unsound mind, acted contrary to any provision of the Act. rules and regulations made thereunder. Provided that such removal will not be done without issuing notice.
