Section 4 in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000
4. Members of the Joint Committees of the Mandal Parishad.
- A Joint Committee of the Mandal Parishad falling under item (ii) of Rule 2 shall consist of the following members namely: -(i)the Presidents of all those Mandal Parishads in the jurisdiction and management of which the public road connecting a ferry lies, shall be ex-offlcio members:Provided that where the office of the President of a Mandal Parishad is vacant, the Vice-President of the Mandal Parishad or the person, who performs the functions of the President, shall act as a member representing such Mandal Parishad till such time the President is elected and assumes office:(ii)one person from each of the Mandal Parishad concerned, who is a Zilla Parishad Territorial Constituency Member or a registered voter in the area of the respective Mandal Parishad and who is interested in the affairs relating to management of ferry, shall be nominated by the Mandal Parishad concerned: and(iii)the Divisional Panchayat Officer or Divisional Panchayat Officers in whose jurisdiction (s) the Mandal Parishad concerned, situate.
