Andhra pradesh act 025 of 1989 : Andhra Pradesh Gram Panchayats (Amendment) Act, 1989

Section 1. Short title

1. Short title.- This Act may be called the Andhra Pradesh Gram Panchayats (Amendment) Act, 1989.

Section 2. Amendment of Section 5

2. Amendment of Section 5.- In the Andhra Pradesh Gram Panchayats Act, 1964 (Act 2 of 1964) in section (5).

(a) in sub-section (1), after the words "a labour colony", the words "a ??? area" shall be inserted;

(b) for sub-section (3), the following sub-sections shall be substituted, namely:-

"(3) In regard to any area declared to be a township, the Government shall, by notification in the Andhra Pradesh Gazette, constitute a township Committee, which shall consist of a Chairman to be nominated by the Government and the following official and non-official members, namely:-

A. OFFICIAL MEMBERS:

(i) in regard to a township constituted for an industrial or institutional colony, labour colony, project area or health resort, the highest official representing the industry, institution, project or health resort concerned and in the case of a township constituted for a place of religious importance, the Executive Officer or where there is no Executive Officer, the Chairman of the Trust Board or the Trustee, as the case may be of the religious institution concerned;

(ii) the District Development Officer of the Zilla Praja Parishad concerned;

(iii) the Divisional Engineer, Electricity Board, in whose jurisdiction the township is located;

(iv) the Executive Engineer, Panchayati Raj the Division in which the township is located; and

(v) an officer of the Tourism Department wherever necessary and in other cases an official representing the management of the industry, institution, project or heath report concerned or an employee of the religious institution concerned, as may be nominated by the Government; and

B. NON-OFFICIAL MEMBERS:

(i) the Member of the Lok Sabha in whose constituency the township is located;

(ii) the Member or Members of the Legislative Assembly in whose Constituency the township is located;

(iii) one woman member, who is a registered voter in the township to be nominated by the Government; and

(iv) two persons who are registered voters in the township, other than those persons specified in items (i) to (iii) and who are specially qualified to assist and advice the Township Committee on its various activities to be nominated by the Government:

Provided that one of the Members to be nominated under this clause shall be a member belonging to the Scheduled Castes or the Scheduled Tribes.

(3A) The Chairman and the non-official members of the Committee under items (iii) and (iv) shall hold office during the pleasure of the Government and the official members and non-official members under items (i) and (ii) shall hold office so long as they hold their respective offices;";

(c) in sub-section (4), clauses (i) to (iv) shall be omitted.

Section 3. Transitional provisions

3. Transitional provisions.- Notwithstanding anything contained in the principal Act as amended by this Act, a Township Committee constituted and functioning at the commencement of this Act, shall continue to so function and the Chairman and Members of such Committee holding of ??? at such commencement shall continue to hold such office, until a new Township Committee is constituted in accordance with the provisions of the principal Act as amended by this Act.