Section 252(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)No such Sarpanch, President or Chairperson or member shall take his seat at a meeting of the Gram Panchayat, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or, as the case may be, of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or do any act as such member unless he has made the oath or affirmation as laid down in this Section.
