Section 8(1) in Andhra Pradesh Water Resources Regulatory Commission Act, 2009
(1)Notwithstanding anything contained in Section 6, the Chairperson and Members of the Commission may:(a)relinquish the office by giving in writing to the Government, notice of not less than three months; or(b)be disqualified from his office in accordance with the provisions of Sections 9 and 10.
