Section 8(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
(1)A person other than a person appointed as a member by virtue of his office, shall be disqualified for being chosen as or for being a member of the Authority-(a)if he holds any office of profit under the Authority; or(b)if he is of unsound mind and stands so declared by a competent Court; or(c)if he is an undischarged insolvent; or(d)if he has been convicted by a Criminal Court for an offence involving moral turpitude punishable with imprisonment for a period exceeding six (6) months.
