Section 187(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)The Vice-Chairperson shall be ex-officio Member and Chairperson of the Standing Committee for Agriculture, two offices of the Chairperson of the Standing Comittees shall be filled by nomination by the Chairperson of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] from among the women members of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the manner prescribed and the Chairperson of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be the Chairperson of the rest of the four offices of the Chairperson of the Standing Committees.
