Section 200(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)The said Andhra Pradesh. Election Commission for Local Bodies shall consist of a Andhra Pradesh. Election Commissioner for Local Bodies. The Governor on the recommendation of the Government shall appoint a person who is holding or who has held an office not less in rank than that of a Principal Secretary to Government as Andhra Pradesh Election Commissioner for Local Bodies.
