Section 187(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Every standing Committee shall consist of the Chairperson of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] who shall be ex-officio member and such other members [as may be elected from among the members of the [Zilla Praja Parishad] [Subs by Section 11 of Act No. 5 of 1995.]] in accordance with the rules made in that behalf.
