Section 30(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)A whole time or a part-time Executive Authority shall be appointed by the Commissioner for any Gram Panchayat or for any group of contiguous Gram Panchayats which may be notified by him in this behalf:Provided that before notifying a group of Gram Panchayats under this sub-Section, the Commissioner shall obtain the approval of the Government.
