Section 149(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)Every [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall consist of the following members namely:-(i)persons elected under Section 151;(ii)the Member of the Legislative Assembly of the State representing a constituency which comprises either wholly or partly the Mandal concerned;[(ii-a) any Member of the Legislative Council of the State who is a registered voter in the Mandal concerned;] [Inserted by Act No. 22 of 2007, dated 9.8.2007.](iii)the Member of the House of the People representing a constituency which comprises either wholly or partly the Mandal concerned;(iv)any Member of the Council of States who is a registered voter in the Mandal concerned;(v)one person belonging to minorities to be co-opted in the prescribed manner by the members specified in clause (i) from among persons who are registered voters in the Mandal and who are not less than 21 years of age.
