Section 250A(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)The Special Officer or Person-in-charge or the Committee of persons-in-charge, appointed under sub-section (1) shall exercise the powers, discharge the duties and perform the functions of the Mandal Praja Parishad or Zilla Praja Parishad until the members, the President and Vice-President of Mandal Praja Parishad and the members, the Chairman and Vice-Chairman of Zilla Praja Parishad elected thereof respectively, assume office.
