Section 60 in Andhra Pradesh Municipalities Act, 1965
60. Government's power to remove Chairperson or Vice-Chairperson.
(1)The Government may, by notification in the Andhra Pradesh Gazette, remove any Chairperson or Vice- Chairperson who, in their opinion wilfully omits or refuses to carry out or disobeys the provisions of the Act or any rules, bye-laws, regulations or lawful orders issued thereunder or abuses his position or the powers vested in him.(2)The Government shall, when they propose to remove a Chairperson or Vice-Chairperson under sub-section (1), give the Chairperson or Vice-Chairperson concerned an opportunity for explanation, and the notification issued under the said sub-section shall contain a statement of the reasons of the Government for the action taken.(3)Any person removed under sub-section (1) from the office of Chairperson or from the office of Vice- Chairperson shall not be eligible for election to either of the said offices until the date on which notice of the next ordinary elections to the council is published in the prescribed manner.
