Section 5(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)In regard to any area other than a place of religious importance declared to be a township, the Government shall, by notification in the Andhra Pradesh Gazette, constitute a township committee, which shall consist of a Chairperson to be nominated by the Government and the following official and non-official members, namely:-A. Official Members(i)in regard to a township constituted for an industrial or institutional colony, labour colony, project area or health resort, the highest official representing the industry, institution, project or health resort concerned;(ii)the Chief Executive Authority of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] concerned;(iii)the Divisional Engineer, Electricity Board, in whose jurisdiction the township is located;(iv)the Executive Engineer, Panchayat Raj, of the Division in which the township is located; and(v)an officer of the Tourism Department wherever necessary and in other cases an official representing the management of the industry, institution, project or health resort concerned as may be nominated by the Government; andB. Non-Official Members(i)the Member of the Lok Sabha in whose constituency the township is located;(ii)the Member or Members of the Legislative Assembly in whose constituency the township is located;(iii)one woman member, who is a registered voter in the township to be nominated by the Government; and(iv)two persons who are registered voters in the township, other than those persons specified in items (i) to (iii) and who are specially qualified to assist and advise the Township Committee on its various activities to be nominated by the Government:Provided that one of the Members to be nominated under this clause shall be a member belonging to the Scheduled Castes or Scheduled Tribes.
