Section 167(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)Subject to the provisions of Section 168 the staff borne on the establishment of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and the staff working in institutions and schemes transferred by the Government or the Head of the Department of Government to the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be under the administrative control and supervision of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Development Officer.
