Section 30(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)In the case of every Gram Panchayat not so notified and also in the case of any Gram Panchayat so notified, if there is no Executive Authority in-charge, the Sarpanch of the Gram Panchayat shall, subject to such rules as may be prescribed, exercise the powers and perform the functions of the Executive Authority.
