Section 143(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)[ "The Government, or as the case may be, an officer authorised by the Government, shall appoint a special officer or a person-in-charge or a committee of persons-in-charge to a Gram Panchayat, if for any reason, the process of election to such Gram Panchayat is not completed.
