Section 200 in Andhra Pradesh Panchayat Raj Act, 1994
200. Constitution of Andhra Pradesh Election Commission for Local Bodies.
(1)There shall be constituted a [Andhra Pradesh Election Commission for Local Bodies] [Substituted 'State Election Commission' by Act No. 33 of 1998.] for Local Bodies for the superintendence, direction and control of the preparation of electoral rolls for, and the conduct of elections to, all the Panchayat Raj institutions governed by this Act.(2)The said Andhra Pradesh. Election Commission for Local Bodies shall consist of a Andhra Pradesh. Election Commissioner for Local Bodies. The Governor on the recommendation of the Government shall appoint a person who is holding or who has held an office not less in rank than that of a Principal Secretary to Government as Andhra Pradesh Election Commissioner for Local Bodies.(3)The conditions of service and tenure of office of the Andhra Pradesh. Election Commissioner for Local Bodies shall be such as the Governor may, by rule, determine:Provided that the Andhra Pradesh Election Commissioner for Local Bodies shall not be removed from his office except in like manner and on the like grounds as a Judge of a High Court and the conditions of service of the Andhra Pradesh Election Commissioner for Local Bodies shall not be varied to his disadvantage after his appointment.
