Section 153(5) in Andhra Pradesh Panchayat Raj Act, 1994
(5)Save as otherwise expressly provided in, or prescribed under this Act, the term of office of the President or Vice-President who is elected at an ordinary election shall be five years from the date appointed by the Andhra Pradesh Election Commissioner for Local Bodies for the first meeting of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] after the ordinary election.
