Section 5 in Andhra Pradesh Panchayat Raj Act, 1994
5. Township.
(1)The Government may declare, by a notification in the Andhra Pradesh Gazette, a village or any other area to be a township if it is an industrial or institutional colony, a labour colony, a project area, a health resort or a place of religious importance.(2)If the area declared as township under sub-Section (1) comprises a village or forms part of a village, the Commissioner shall, under sub-Section (2) of Section 3, cancel the notification issued under sub-Section (1) of that Section in respect of such village, or as the case may be, exclude such part from the village.(3)In regard to any area other than a place of religious importance declared to be a township, the Government shall, by notification in the Andhra Pradesh Gazette, constitute a township committee, which shall consist of a Chairperson to be nominated by the Government and the following official and non-official members, namely:-A. Official Members(i)in regard to a township constituted for an industrial or institutional colony, labour colony, project area or health resort, the highest official representing the industry, institution, project or health resort concerned;(ii)the Chief Executive Authority of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] concerned;(iii)the Divisional Engineer, Electricity Board, in whose jurisdiction the township is located;(iv)the Executive Engineer, Panchayat Raj, of the Division in which the township is located; and(v)an officer of the Tourism Department wherever necessary and in other cases an official representing the management of the industry, institution, project or health resort concerned as may be nominated by the Government; andB. Non-Official Members(i)the Member of the Lok Sabha in whose constituency the township is located;(ii)the Member or Members of the Legislative Assembly in whose constituency the township is located;(iii)one woman member, who is a registered voter in the township to be nominated by the Government; and(iv)two persons who are registered voters in the township, other than those persons specified in items (i) to (iii) and who are specially qualified to assist and advise the Township Committee on its various activities to be nominated by the Government:Provided that one of the Members to be nominated under this clause shall be a member belonging to the Scheduled Castes or Scheduled Tribes.(4)The Chairperson and the non-official members of the Committee under items (iii) and(iv)of sub-Section (3) shall hold office during the pleasure of the Government and the official members and non-official members under items (i) and (ii) of sub-Section (3) shall hold office so long as they hold their respective offices.(5)A notification issued by the Government under sub-Section (3) may direct that any functions vested in a Gram Panchayat by or under this Act shall be transferred to and performed by the township committee and shall provide for-(i)the restrictions and conditions subject to which the township committee may perform its functions; and(ii)any other matter incidental to, or connected with, the transfer of the functions of a Gram Panchayat to the township committee including the apportionment of the revenues between the township committee and the Gram Panchayat concerned or any contributions or compensation that shall be paid by the township committee to the Gram Panchayat concerned.(6)Every township committee shall, in regard to the conduct of its business, follow such procedure as may be prescribed.(7)The Government may, by notification in the Andhra Pradesh Gazette direct that any of the provisions of this Act or of the law relating to municipalities for the time being in force or of any rules made thereunder or of any other enactment for the time being in force elsewhere in the State but not in the village or local area or specified part thereof referred to in sub-Section (1) shall apply to that village, local area or part to such extent and subject to such modifications, additions and restrictions as may be specified in the notification.
