Section 159(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The President of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] may for purposes of consultation, invite any person other than an office bearer of any political party having experience and specialised knowledge of any subject under the consideration of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] to attend the meeting of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.]. Such person shall have the right to speak in, and otherwise to take part in the proceedings of such meeting but shall not, by virtue of this Section be entitled to vote at any such meeting.
