Section 20B in Andhra Pradesh Panchayat Raj Act, 1994
20B. Disqualification of Sarpanch or Upa-Sarpanch for failure to close audit of the accounts.
- A Sarpanch or as the case may be, a Upa Sarpanch shall cease to hold office as such, if he fails to get the accounts of the Gram Panchayat audited within the period as required under the proviso to sub-Section (3) of Section 266.]
