Section 195(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)All appointments to the posts created under sub-Section (1) and transfer of the holders of such posts shall be made, subject to the provisions of the Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 (Act 23 of 1984), the Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994, (Act 2 of 1994), and such rules as may be made under the proviso to Article 309 of the Constitution.
