Section 14(5) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(5)A person having more than two children shall be disqualified for [selection] [Substituted 'election' by Act No. 4 of 2018, dated 2.1.2018.] or for continuing as a Chairman or a President or a member of the Managing Committee :Provided that the birth within one year from the date of commencement of this Act, hereinafter in this section referred to as the date of such commencement, of an additional child shall not be taken into consideration for the purpose of this sectionProvided further that a person having more than two children (excluding the child if any born within one year from the date of such commencement) shall not be disqualified under this section for so long as the number of children he had on the date of such commencement does not increase.
