Section 9 in Andhra Pradesh Water Resources Regulatory Commission Act, 2009
9. Disqualifications for being a member of the Commission.
(1)A person shall be disqualified for being appointed as, or for being, a Chairperson and Members of the Commission:(a)if the person is of unsound mind or has become physically incapable of performing his duties.(b)if the person is an un-discharged in solvent,(c)if the person has been convicted of an offence involving moral turpitude,(d)if the person has such financial or other interest as is likely to affect pre-judicially his functions as a Member of the Commission,(e)if it is proved beyond reasonable doubt that the person has so abused his position as to render his continuance in office prejudicial to the public interest.(f)if he acts prejudicial to the public interest and Government directions.(2)Subject to the provisions of sub-section (1), the Chairperson and Members of the Commission shall be removed from office by order of the Government on the ground of proved misbehavior in an enquiry held in accordance with the procedure as may be prescribed.(3)The Government may, during the period of in quiry as specified in sub-section (2), suspend the Chairperson and Members of the Commission.
