Section 193(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The Chairperson of [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall-(a)exercise administrative control over the Chief Executive Officer for the purposes of implementation of the resolutions of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or any Standing Committee thereof;(b)preside over and conduct the meetings of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.];(c)have full access to all records of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
