Andhra Pradesh Panchayatraj (Second Amendment) Act, 1996*
| [Andhra Pradesh Act No. 16 of 1996] | [26th August, 1995] |
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-seventh Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 26th August, 1995. For Statement of objects and Reasons, Please see Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 21st March, 1996 at Page 3 & 4.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh panchayat Raj (Second Amendment) Act, 1996.
(2) It shall be deemed to have come into force on and from the 3th February, 1996.
2. Amendment of section 7.- In the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994) section 7 shall be renumbered as sub-section (1) thereof and after sub-section (1) as so renumbered the following sub-section shall be added, namely:-
"(2) The Member of the Mandal Parishad Territorial Constituency shall be permanent invitee to the meetings of Gram Panchayats and he shall have the right to speak in and otherwise to take part in the proceedings of any meeting of the Grain Panchayat or Gram Panchayats functioning within the local limits of the respective jurisdiction; but shall not, by virtue of this section be entitled to vote at any such meeting."
3. Repeal of Ordinance 12 of 1996.- The Andhra Pradesh Panchayat Raj (Third Amendment) Ordinance, 1996 is hereby repealed.