Section 21(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Where a person incurs the disqualification specified under clause (b) of Section 20, the executive authority shall forthwith send a report in that regard to the District Panchayat Officer concerned, who shall, on satisfying himself after due verification, that the person has ex-facie ceased to be a member, intimate that fact by registered post to the member concerned and report the same to the Gram Panchayat forthwith. If such member applies for restoration of his membership to the Gram Panchayat within thirty days of the receipt by him of such intimation, he shall be deemed to have been restored to his membership and the executive authority shall report the fact of such restoration to the Gram Panchayat at its next meeting:Provided that a member who is so restored to his membership again incurs the disqualification under the said clause (b), the Gram Panchayat may, on his application for restoration filed within a period of thirty days of the receipt by him of the intimation from the District Panchayat Officer regarding the disqualification restore him to his membership.
