Section 3 in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011
3. Declaration of villages in the Scheduled Areas.
- For the purpose of Section 3 of the Panchayat Raj Act.(i)Commissioner may request the concerned District Collector to draw up a list of villages in the scheduled areas in the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Khammam, Warangal, Adilabad and Mahabubnagar(ii)A village may consist of a habitation/hamlet or groups thereof comprising of a community or communities managing their affairs in accordance with their traditions and customs.(iii)On receipt of such requisition, the District Collector in consultation with PO, ITDA may prepare a proposal consisting of villages comprised of a habitation / hamlet or groups thereof.(iv)The proposal / proposals so prepared shall be submitted to the Commissioner. The Commissioner on review of the proposal will declare the villages in scheduled areas in the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Khammam, Warangal, Adilabad and Mahabubnagar.
