Section 5 in Andhra Pradesh Water, Land And Trees Rules, 2004
5. Resignation.
(1)A nominated member of the Authority may resign from his office by giving thirty (30) days notice to the Chairman.(2)The power to accept the resignation of a member shall vest with the Chairman who on accepting the resignation shall report to the Authority during it's next meeting.(3)Whenever a nominated member of the Authority resigns or dies or is removed from the office or becomes incapable of acting, Government may by notification in the official gazette appoint a person in the said vacancy.Provided that a person so appointed in the said vacancy shall hold office only for the residue of the period.
