Section 193(7) in Andhra Pradesh Panchayat Raj Act, 1994
(7)Where the District Collector is satisfied that the Chairperson or the person for the time being exercising the powers and performing the functions of the Chairperson has ex-facie ceased to be the Chairperson or as the case may be ceased to exercise the powers and functions of the Chairperson under sub-Section (6) he shall forthwith intimate that fact by registered post to the Chairperson or such person.
