Section 242I(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)The [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall exercise such powers and perform such functions in such manner and to such extent as may be prescribed, in respect of the following matters, namely:-(a)exercising control over institutions and functionaries in all social Sectors; and(b)control over local plans and resources for such plans including tribal sub-plans.
