Section 193 in Andhra Pradesh Panchayat Raj Act, 1994
193. Powers and functions of Chairperson and Vice-Chairperson of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
(1)The Chairperson of [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall-(a)exercise administrative control over the Chief Executive Officer for the purposes of implementation of the resolutions of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or any Standing Committee thereof;(b)preside over and conduct the meetings of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.];(c)have full access to all records of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].(2)The Vice-Chairperson shall exercise such powers and perform such functions of the Chairperson as the Chairperson may, from time to time delegate to him in writing.(3)When the office of the Chairperson is vacant, the Vice-Chairperson of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall exercise the powers and perform the functions of the Chairperson until a new Chairperson is elected.(4)If the Chairperson has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days his powers and functions during such absence or incapacity shall devolve on the Vice-Chairperson.(5)When the office of the Chairperson is vacant or the Chairperson has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days and there is either a vacancy in the office of the Vice-Chairperson or the Vice-Chairperson has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days, the powers and functions of the Chairperson shall devolve on a member of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] appointed by the Government. The member so appointed shall be styled as the temporary chairperson and he shall exercise the powers and perform the functions of the Chairperson subject to such restrictions and conditions as may be prescribed until a new Chairperson or Vice-Chairperson assumes office after his election, or until the Chairperson or the Vice-Chairperson returns to the district or recovers from his incapacity, as the case may be.(6)It shall be the duty of the Chairperson or the person for the time being exercising the powers and performing the functions of the Chairperson to convene the meetings of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] so that at least one meeting of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] is held in every ninety days. If the Chairperson or such person fails to discharge that duty with the result that no meeting is held within the said period of ninety days or within thirty days following such period he shall with effect from the date of expiration of thirty days aforesaid cease to be the Chairperson or as the case may be cease to exercise the powers and perform the functions of the Chairperson, unless such cessation has otherwise occurred before that date, and for a period of one year from that date he shall not be eligible to be elected as Chairperson or to exercise the powers and perform the functions of the Chairperson:Provided that in reckoning any such period of ninety days or the period of thirty days following such period as the case may be referred to above any public holiday shall be excluded.(7)Where the District Collector is satisfied that the Chairperson or the person for the time being exercising the powers and performing the functions of the Chairperson has ex-facie ceased to be the Chairperson or as the case may be ceased to exercise the powers and functions of the Chairperson under sub-Section (6) he shall forthwith intimate that fact by registered post to the Chairperson or such person.
