Section 22 in Andhra Pradesh Panchayat Raj Act, 1994
22. Authority to decide questions of disqualifications of members.
(1)Where an allegation is made that any person who is elected as a member of a Gram Panchayat is not qualified or has become disqualified under Section 17, Section 18, Section 19 or Section 20 by any voter or authority to the Executive Authority in writing and the Executive Authority has given intimation of such allegation to the member through the District Panchayat Officer and such member disputes the correctness of the allegation so made, or where any member himself entertain any doubt whether or not he has become disqualified under any of those Sections, such member or any other member may, and the Executive Authority, at the direction of the Gram Panchayat or the Commissioner shall, within a period of two months from the date on which such intimation is given or doubt is entertained, as the case may be, apply to the [District Court] [Substituted by Section 8 of Act No. 22 of 2002.] having jurisdiction over the area in which the office of the Gram Panchayat is situated for decision.(2)Pending such decision, the member shall be entitled to act as if he is qualified or were not disqualified.(3)Where a person ceases to be the Sarpanch or Upa-Sarpanch of a Gram Panchayat as a consequence of his ceasing to be a member of the Gram Panchayat under clause (b) of Section 20 and is restored later to his membership of the Gram Panchayat under sub-Section (2) of Section 21, he shall with effect from the date of such restoration, be deemed to have been restored also to the office ofSarpanch or Upa-Sarpanch, as the case may be.
