Section 201(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)All elections to the Panchayat Raj institutions shall be held under the supervision and control of the Andhra Pradesh Election Commission for Local Bodies and for this purpose it shall have power to give such directions as it may deem necessary to the Commissioner, District Collector or any officer or servant of the Government and the Panchayat Raj institutions so as to ensure efficient conduct of the elections under this Act.
