Section 41A(2) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(2)If in the opinion of the Government or, as the case may be, the Commissioner, the President or the Members of the Managing Committee of a Framers' Organisation.-(i)wilfully omitted or refused to carry out the directions of the Government or the Commissioner for the proper working of the Organisation; or(ii)abused his position or the power vested in him; or(iii)is guilty of misconduct in the discharge of his duties; or(iv)persistently defaulted in the performance of his functions and duties entrusted to him under the Act to the detriment of the functioning of the concerned organisation or has become incapable of such performance; or(v)violated any of the provisions of the Act or the rules made thereunder; or(vi)incurred any of the disqualifications under the provisions of the Act, the Government or, as the case may be, the Commissioner may proceed either suo motu or on a representation or application, and may remove such member or the President after giving him reasonable opportunity of making a representation against such action.
