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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000

6. Terms of the Chairman and Members of the Joint Committee.

(1)The Chairman and ex-officio members of the Joint Committee of the gram panchayats or Mandal Parishad concerned shall hold office so long as they hold the office of the Sarpanch of a Gram Panchayat or the President of a Mandal Parishad as the case may be: and
(2)the term of office of nominated members of the Joint Committees of the Gram Panchayats or Mandal Parishad concerned, as the case may be, shall be three (3) years from the date of nomination. If the nominated Member happens to be an Mandal Parishad Territorial Constituency, Zilla Parishad Territorial Constituency Member he shall hold the office so long as he holds the office of the Mandal Parishad Territorial Constituency or Zilla Parishad Territorial Constituency as the case may be.