Section 200(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)There shall be constituted a [Andhra Pradesh Election Commission for Local Bodies] [Substituted 'State Election Commission' by Act No. 33 of 1998.] for Local Bodies for the superintendence, direction and control of the preparation of electoral rolls for, and the conduct of elections to, all the Panchayat Raj institutions governed by this Act.
