Section 20A in Andhra Pradesh Panchayat Raj Act, 1994
20A. [ Disqualification of Sarpanch or Upa Sarpanch for failure to convene the meetings of Gram Sabha. [Added by Section 7 of Act No. 22 of 2002.]
(1)Subject to the provisions of Section 22, a Sarpanch or as the case may be, a Upa-Sarpanch shall cease to hold office as such, if he fails to convene the meetings of the Gram Sabha as required under sub-Section (5) of Section 6 and further even on or before a date specified in a show cause notice issued on him after the expiry of ten days, requiring him to convene the meetings of the Gram Sabha and cease to exercise the powers and perform the functions of the Sarpanch or Upa-Sarpanch as the case may be, unless such cessation has otherwise occurred before that date and for a period of one year from such date, he shall not be eligible to be elected as Sarpanch or Upa-Sarpanch as the case may be.(2)Every such cessation as is referred to in sub-Section (1) shall be intimated by the Divisional Panchayat Officer in writing to the Sarpanch or the Upa Sarpanch as the case may be.
