Andhra Pradesh Gram Panchayats (Amendment) Act, 1987*
| [Andhra Pradesh Act No. 2 of 1987] | [27th January, 1987] |
An Act further to amend the Andhra Pradesh Gram Panchayats Act, 1964.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 27th January, 1987. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A; Extraordinary, dated the 7th January, 1987 at pages 3-4.
1. Short title.- This Act may be called the Andhra Pradesh Gram Panchayats (Amendment) Act, 1987.
2. Amendment of section 1.- In the Andhra Pradesh Gram Panchayats Act, 1964 (Act 2 of 1964), in section 11, to sub-section (2), the following proviso shall be added, namely:-
"Provided that where a notification under section (1) of section 3 of the Andhra Pradesh Municipalities Act, 1965 (Act 5 of 1965) is issued by the Government declaring their intention to include within a Municipality, in part or full, any local area comprised in a village or to constitute a village as a municipality, or where it is proposed under the relevant law relating to Municipal Corporations in force in the State to include a village in part or in full in a city for which a Municipal Corporation is constiluted and a preliminary notification in that regard has been published, it shall not be necessary for the Government to extend under this sub-section, the term of Office of the Sarpanch, Upa-Sarpanch and members of the Gram-Panchayat constituted to such village; and where the term of such offices is not extended, the provisions of section 226 shall, so far as may be, apply for the appointment of a Special Officer to such Gram Panchayat".