Section 143(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)Notwithstanding anything in this Act, when a local area is notified as a village under Section 3, for the first time, the Commissioner shall appoint a special officer to exercise the powers and perform the functions of the Gram Panchayat and its Sarpanch and Executive Authority until the members and Sarpanch thereof who are duly elected assume office.
