Section 4(2) in Andhra Pradesh Constitution of Nagar Panchayats and Municipalities Rules, 2019
(2)The proposal formulated by the District Collector shall contain, among others, the following information in respect of the Gram Panchayat / Gram Panchayats:i. Population as defined in clause-(27-a) of section-2 of the Andhra Pradesh Municipalities Act, 1965 and density of population in Annexure-Iii. Note on economic importance of Gram Panchayat(s)showing availability of market facilities, industries, availability of roads, water supply, schools & colleges, medical facilities, cinema halls and other potentialities to attract industries in Annexure-II.iii. Profile of Gram Panchayat (s) in Annexure-III.iv. Statement showing particulars of employees working in Gram Panchayat(s) in Annexure - IV.v. Statement showing immovable properties owned by the Gram Panchayat(s) in Annexure - Vvi. Statement showing movable properties owned by the Gram Panchayat(s) in Annexure - VIvii. Statements showing fixed deposits and investments held by the Gram Panchayat (s) in Annexure - VII.viii. Statement showing Demand, Collection and Balance (DCB) of taxes and non-taxes of the Gram Panchayat(s) in Annexure - VIII.ix. Statement showing details of ongoing schemes implemented by the Gram Panchayat(s) in Annexure - IX.x. Statement showing work and material bills and other dues payable by the Gram Panchayats(s) in Annexure - X.xi. Statement showing the survey numbers included in the Gram Panchayat(s) village-wise in Annexure- XI.xii. Statement showing boundary description of proposed Nagar Panchayat/Municipality in Annexure- XII.xiii. Sketch showing the existing limits of the Gram Panchayat(s) and proposal limits of Nagar Panchayat/Municipality in Annexure-XIII
