Section 6(4) in Andhra Pradesh State Minorities Commission Act, 1998
(4)The Government may remove a person from the office of Member, if that person,-(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the Government involves moral turpitude;(c)becomes of unsound mind and stands so declared by a competent court;(d)refuses to act or becomes incapable of acting;(e)without obtaining leave of absence from the Commission, absents himself from three consecutive meetings of the Commission;(f)has in the opinion of the Government, so abused the position of the Chairman, Vice-Chairman or Member as to render that person's continuance in office detrimental to the interest of the minorities or the public interest:Provided that no person shall be removed under this clause until that person has been given an opportunity of being heard in the matter.
