Section 22(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)Where an allegation is made that any person who is elected as a member of a Gram Panchayat is not qualified or has become disqualified under Section 17, Section 18, Section 19 or Section 20 by any voter or authority to the Executive Authority in writing and the Executive Authority has given intimation of such allegation to the member through the District Panchayat Officer and such member disputes the correctness of the allegation so made, or where any member himself entertain any doubt whether or not he has become disqualified under any of those Sections, such member or any other member may, and the Executive Authority, at the direction of the Gram Panchayat or the Commissioner shall, within a period of two months from the date on which such intimation is given or doubt is entertained, as the case may be, apply to the [District Court] [Substituted by Section 8 of Act No. 22 of 2002.] having jurisdiction over the area in which the office of the Gram Panchayat is situated for decision.
