Section 2(3) in Andhra Pradesh Lokayukta Act, 1983
(3)[ Every Chairperson, Vice Chair-person and elected members of a Municipal Council constituted under the Andhra Pradesh Municipalities Act, 1965.] [Substituted by Act No. 11 of 2011, dated 18.4.2011.](v)every Chairman or President, by whatever name called of the Governing Body to which the management is entrusted and every director or member, if any, in respect of,-
