Section 7 in Andhra Pradesh Electricity Reform Act, 1998
7. Removal of Member
(1)The Stats Government may remove from office any member of the Commission in accordance with sub-section (2), who,(a)has been adjudged as un-discharged insolvent; or(b)has been convicted of an offence involving moral turpitude; or(c)has become physically or mentally incapable of acting as such member; or(d)has without reasonable cause refused or failed to discharge his functions for a period of at least three months; or(e)ceases to fulfil any of the conditions of his appointment as member; or(f)has acquired such financial or other interest that can affect prejudicially his functions as a member; or(g)has conducted himself in a manner or had so abused his position as to render his continuance in office prejudicial to the public interest or to the objects and purpose of the Act.(2)Except where a member admits the charge, in writing, no member of the Commission shall be removed from his office on the grounds specified in clauses (c), (d), (e), (f) and (g) of sub-section (1) until a sitting judge of the High Court of Andhra Pradesh, as recommended by the Chief Justice of the High Court at the relevant time, has carried out an enquiry and has forwarded a report to the State Government.(3)The State Government shall act in accordance with the recommendation in the final report under sub-section (2) and the State Government shall communicate its decision to the member concerned within a period of two months of the receipt of such report.(4)A member who has been removed shall not be eligible for re-appointment as a member or in any other capacity in the Commission or in the State Government or in any state Government undertakings.(5)If the member removed under this section is the Chairman of the Commission, he shall cease to be the Chairman of the Commission.(6)The vacancy, caused by the removal of the member shall be filled in the same manner as provided for the appointment of a member or designation of the Chairman of the Commission.
