Section 5(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)The Chairperson and the non-official members of the Committee under items (iii) and(iv)of sub-Section (3) shall hold office during the pleasure of the Government and the official members and non-official members under items (i) and (ii) of sub-Section (3) shall hold office so long as they hold their respective offices.
