Section 22(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)Where a person ceases to be the Sarpanch or Upa-Sarpanch of a Gram Panchayat as a consequence of his ceasing to be a member of the Gram Panchayat under clause (b) of Section 20 and is restored later to his membership of the Gram Panchayat under sub-Section (2) of Section 21, he shall with effect from the date of such restoration, be deemed to have been restored also to the office ofSarpanch or Upa-Sarpanch, as the case may be.
