Section 8(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
(2)if any member of the Authority other than a person appointed as a member by virtue of his office, during the terms for which he has been appointed or nominated shall be disqualified for continues a member of the Authority:-(a)if he becomes subjected to any disqualification specified in Rule 9; also or(b)if he votes or takes part as a member in the discussion of any matter-(i)in which he has directly or indirectly by himself or his partner, any share or interest, irrespective of the value of such share or interest or(ii)where he is professionally interested; or(iii)where he is engaged at the time in any proceeding against the Authority.
