Section 6 in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020
6. Term of Office and conditions of service of Chairman and Members -
(1)The Chairman or the Members shall, unless otherwisedisqualified for continuing as such under the rules, hold office for a term of three years from the date he/she assumes office or until he/she attains age of sixty five years whichever is earlier and shall be eligible for re-appointment for a second term only.(2)The Chairman or a Member may by writing under his/her hand addressed to the Government resign from the office, but he/she shall continue in office till his/her resignation is accepted by the Government or his/her successor is appointed.(3)The successors so appointed under sub-section (2) shall hold office for the remainder of the term of his/her predecessor or until he/she attains the age of sixty five years, whichever is earlier.(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.
