Preamble
Andhra Pradesh Panchayat Raj (Amendment) Act, 1996*
| [Andhra Pradesh Act No. 2 of 1996] | [16th January, 1996] |
An Act Further to Amend the Andhra Pradesh Panchayat Raj Act, 1994.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-sixth Year of the Republic of India, as follows:
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh panchayat Raj (Amendment) Act, 1996.
(2) It shall be deemed to have come into force on end from the 22nd October, 1995.
Section 2. Amendment of section 143
2. Amendment of section 143.- In the Andhra Pradesh Panchayat Raj Act, 1994, (Act 13 of 1994) in section 143,-
(i) in the marginal heading, the word "now" shall be omitted; and
(ii) after sub-section (2), the following shall be added, namely:-
"(3) The Government, or as the case may be, an officer authorised by the Government, shall appoint a special officer or person-in-charge for a committee of person-in-charge to a gram panchayat, if for any reason, the process of election to such gram panchayat is not completed.
(4) The special officer or person-in-charge or the Committee of persons-in-charge, appointed under sub-section (3) shall exercise the powers and perform the functions of the gram panchayat and its Sarpanch and executive authority until the members and Sarpanch elected thereof assume office."
Section 3. ??? of ??? 1995
3. ??? of ??? 1995.- The Andhra Pradesh Panchayat Raj (Amendment) Ordinance, 1995 is hereby repealed.