Section 30 in Andhra Pradesh Panchayat Raj Act, 1994
30. Appointment of Executive Authoritys for certain Gram Panchayats.
(1)A whole time or a part-time Executive Authority shall be appointed by the Commissioner for any Gram Panchayat or for any group of contiguous Gram Panchayats which may be notified by him in this behalf:Provided that before notifying a group of Gram Panchayats under this sub-Section, the Commissioner shall obtain the approval of the Government.(2)In the case of every Gram Panchayat not so notified and also in the case of any Gram Panchayat so notified, if there is no Executive Authority in-charge, the Sarpanch of the Gram Panchayat shall, subject to such rules as may be prescribed, exercise the powers and perform the functions of the Executive Authority.(3)Save as otherwise prescribed, no Executive Authority appointed under sub-Section (1) shall undertake any work unconnected with his office without the sanction of the Government.(4)The Executive Authority shall be subordinate to the Gram Panchayat.
