Section 186(6) in Andhra Pradesh Panchayat Raj Act, 1994
(6)Subject to the provisions of Section 195 the staff borne on the establishment of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and the staff working in institutions and schemes transferred by the Government or the Head of Department of Government to the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be under the administrative control and supervision of the Chief Executive Officer.
