Section 37 in Andhra Pradesh Urban Areas (Development) Act, 1975
37. Replacement of members of the Authority in certain cases.
- If, in the opinion of the Government, the Chairman or Vice-Chairman of the Authority willfully omits or refuses to carry out or disobeys the provisions of this Act or any rules, bye-laws, regulations or lawful orders issued there- under or abuses his position, or the powers vested in him, or 1[any member including the Chairman] is found guilty of any misconduct in exercising or purporting to exercise the right conferred or performing or purporting to perform the functions imposed by or under this Act, the Government may by notification, and with effect from a date to be specified therein replace such Chairman, Vice-Chairman or any other member: and accordingly with effect from the said date the Chairman, Vice-Chairman or any member shall forthwith be deemed to have vacated his office as such :Provided that the Government shall, when they propose to take action under section give the person concerned an opportunity of making presentation on the action proposed and the notification issued shall contain a statement of the reasons for the action taken.
