Section 181(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)For every [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] there shall be one Chairperson and one Vice-Chairperson who shall be [elected by and from among the elected members specified in clause (i) of sub-Section (3) of Section 177 by show of hands duly obeying the party whip given by such functionary of the recognised political party as may be prescribed] [Subs by Section 10 (A) (i) of Act No. 5 of 1995.]. If at an election held for the purpose no Chairperson or Vice-Chairperson is elected fresh election shall be held. The names of the Chairperson and the Vice-Chairperson so elected shall be published in the prescribed manner:Provided that if a Member of the Legislative Assembly of the State or of either House of Parliament is elected to either of the said offices, he shall cease to hold such office unless within fifteen days from the date of election to such office he ceases to be Member of the Legislative Assembly of the State or of either House of Parliament by resignation or otherwise.[Provided further that a member voting under this sub-Section in disobedience of the party whip [shall cease to hold office in the manner prescribed] [Added by Section 10 (A) (ii) of Act No. 5 of 1995.] and the vacancy caused by such cessation shall be filled as a casual vacancy.]
