Section 250A(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The Government, or as the case may be, an officer authorized by the Government, shall appoint a Special Officer or a Person-in-charge or a Committee of persons-in-charge to a Mandal Praja Parishad or a Zilla Praja Parishad, if for any reason, the process of election to such Mandal Praja Parishad or Zilla Praja Parishad is not completed, in accordance with the Act.
