Section 3 in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000
3.
A joint committee of the Gram Panchayat concerned under rule 2 shall consist of the following members, namely: -(i)the Sarpanches of all those Gram Panchayats in the jurisdiction and management of which the public road connecting a feery lies, shall be ex-officio members:Provided that where the office of the Sarpanch of a gram panchayat is vacant, the Upa-sarpanch of the said Gram Panchayat or the person, who performs the functions of the Sarpanch, shall act as a member representing such Gram Panchayat till such time the Sarpanch is elected and assumes office.(ii)One person from each of the Gram Panchayats concerned, who is an Mandal Parishad Territorial Constituency Members ora registered voter in the area of the respective Gram Panchayat and who is interested in the affairs relating to the management of the ferry, shall be nominated by the Gram Panchayat concerned: and(iii)the Extension Officer (Panchayats) or Extension Officers (Panchayats) of the Mandal (s) in which the Gram Panchayats concerned lie.
