Section 28(7) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
(7)The terms and conditions for appointment of members of the Council shall be as under:(a)Every member shall hold office as such for a term of two years from the date on which he/she assumes office.Provided that no member shall hold office for more than two terms(b)The member may be removed from his office by an order of the State Government on the ground of proved misbehavior or incapacity, or on the happening of anyone or more of the following events: if the member:-(i)Is adjudged insolvent; or(ii)Refuses to act or becomes incapable of acting; or(iii)Is of unsound mind and stands so declared by a competent Court; or(iv)Has so abused his office as to render his continuance in office detrimental to the public interest or(v)Is convicted for an offence by a competent Court; or(vi)Is without obtaining leave of absence from the Council, absent in two consecutive meetings of the Council(c)If a vacancy occurs in the office of Members, whether by reason of his death, resignation or otherwise, such vacancy shall be filled within a period of (120) days by making a fresh appointment in accordance with the provisions of sub-rule (3).
