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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(iii) in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011

(iii)Project Officer of the concerned Integrated Tribal Development Authority shall depute an officer not below the rank of a Deputy Tahsildar for convening the first Gram Sabha under these rules. The meeting so convened shall be presided over by the Sarpanch of the concerned Panchayat. In the absence of Sarpanch Traditional village elder/ Self-Help Group of the habitation may preside over the Gram Sabha.