Section 20(a) in Andhra Pradesh Panchayat Raj Act, 1994
(a)is or becomes subject to any of the disqualifications specified in Section 19;(aa)[ is elected as a member to a Ward/Office reserved for Scheduled Castes or Scheduled Tribes or Backward Classes on the basis of a community certificate and subsequently the said community certificate is cancelled under Section 5 of the Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of issue of Community Certificates Act, 1993.] [Inserted by Section 3 of Act No. 37 of 2001.]
