Section 252(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Any such Sarpanch, President or Chairperson or member who fails to make, within three months of the date on which his term of office commences, or at one of the first three meetings held after the said date, whichever is later, the oath or affirmation laid down in sub-Section (1) shall cease to hold his office and his seat shall be deemed to have become vacant.
