Section 250(1)(ii) in Andhra Pradesh Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 250(1)] [Section 250] [Entire Act]

State of Andhra Pradesh - Subsection

Section 250(1)(ii) in Andhra Pradesh Panchayat Raj Act, 1994

(ii)With effect from the date specified for the dissolution of a Gram Panchayat, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] under clause (i), all its members including its Sarpanch, Upa-Sarpanch, President or Vice-President and Chairperson or Vice-Chairperson, as the case may be, shall forthwith be deemed to have vacated their offices as such and they shall not be entitled to be restored to office after the expiration of the period of dissolution. The vacancies arising out of vacation of offices under this Section shall be deemed to be casual vacancies and filled accordingly within a period of six months from the date of dissolution:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 250(1)(ii) in Andhra Pradesh Panchayat Raj Act, 1994