Section 143(4) in Andhra Pradesh Panchayat Raj Act, 1994
(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".] [Added by Section 2 (ii) of Act No. 2 of 1996.]
