Section 250A in Andhra Pradesh Panchayat Raj Act, 1994
250A. [ Special provision in the case of Mandal Praja Parishad and Zilla Praja Parishad. [Inserted by Act No. 17 of 2011, dated 20.12.2011.]
(1)The Government, or as the case may be, an officer authorized by the Government, shall appoint a Special Officer or a Person-in-charge or a Committee of persons-in-charge to a Mandal Praja Parishad or a Zilla Praja Parishad, if for any reason, the process of election to such Mandal Praja Parishad or Zilla Praja Parishad is not completed, in accordance with the Act.(2)The Special Officer or Person-in-charge or the Committee of persons-in-charge, appointed under sub-section (1) shall exercise the powers, discharge the duties and perform the functions of the Mandal Praja Parishad or Zilla Praja Parishad until the members, the President and Vice-President of Mandal Praja Parishad and the members, the Chairman and Vice-Chairman of Zilla Praja Parishad elected thereof respectively, assume office.(3)The term of the Special Officer or Person-in-charge or Committee of persons-in-charge appointed under subsection (1) shall be for a period of six months from the date of appointment or till the date of assumption of office, of the members and office bearers of Mandal Praja Parishad and Zilla Praja Parishad respectively, whichever is earlier.(4)Subject to such rules as may be made in this behalf, the administration of the Mandal Praja Parishad or as the case may be, the Zilla Praja Parishad shall be carried on by the Special Officers or a Person-in-charge or a Committee of persons-in-charge appointed under sub-section (1) in accordance with the provisions of the Act and the rules made thereunder.]
