Section 250A(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)Subject to such rules as may be made in this behalf, the administration of the Mandal Praja Parishad or as the case may be, the Zilla Praja Parishad shall be carried on by the Special Officers or a Person-in-charge or a Committee of persons-in-charge appointed under sub-section (1) in accordance with the provisions of the Act and the rules made thereunder.]
