Section 14(1) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(1)No village servant and no officer or servant of the Government of India or any State Government or of a local authority or an employee of any institution receiving aid from the funds of the Government shall be qualified for being chosen as or for being a Chairman, or President or a member of a Managing Committee.[Explanation. - For the purpose of this section the expression 'village servant' means any person who holds any of the village offices of neeruganti, neeradi, vetti, kawalkar, toti, talayari, tandalagar, sathsindhi or any such village office by whatever designation it may be locally known.] [Substituted by Act No. 4 of 2018, dated 2.1.2018.](i)the Andhra Area, any person who holds any of the village officers of Neeruganti, Neeradi, Vetti, Kawalkar, Toti, Talayari, Tandalagar, Sathsindhi or any such village office by whatever designation it may be locally known;(ii)the Telangana Area, any person who holds any of the village offices of Neeradi, Kawalkar, Sathsindhi or any such village office by whatever designation it may be locally known.
