Section 248(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)The Sarpanch of the Gram Panchayat, the President of [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or as the case may be, the Chairman of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall ensure that the Executive Officer, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Development Officer or as the case may be, the Chief Executive Officer implements the directions issued by the Government under sub-Section (1) and shall not do anything in derogation to the directions of the Government aforesaid. The Sarpanch, the President or the Chairman who contravenes the provisions of this Section shall be deemed to have willfully omitted or refused to carry out the orders of the Government for the proper working of the Gram Panchayat, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or as the case may be, the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] within the meaning of Section 249.
