Section 158 in Andhra Pradesh Panchayat Raj Act, 1994
158. Permanent invitees to the meetings of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
- The Collector, the Sarpanches of all the Gram Panchayats within the jurisdiction of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.], [the member of the [Zilla Praja Parishad] [Subs by Section 8 of Act No. 5 of 1995.] specified in clause (i) of sub-Section (3) of Section 177 elected from the Mandal concerned, the Chairperson, [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.], and the President of Agricultural Marketing Committee] shall be permanent invitees to the meetings of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and they shall have the right to speak in and otherwise to take part in the proceedings of any meeting of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] functioning within the local limits of their respective jurisdictions but shall not, by virtue of this Section be entitled to vote at any such meeting.
