Section 249(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)A Sarpanch or Upa-Sarpanch, a President or a Vice-President or Chairperson or Vice-Chairperson removed from his office under this Section shall not be eligible for re-election as Sarpanch or Upa-Sarpanch, President or Vice-President or Chairperson or Vice-Chairperson for a period of two years from the date of the removal.
