Section 181(6) in Andhra Pradesh Panchayat Raj Act, 1994
(6)Save as otherwise expressly provided in, or prescribed under this Act, the term of office of the Chairperson or Vice-Chairperson who is elected at an ordinary election shall be five years from the date appointed by the Andhra Pradesh Election Commissioner for Local Bodies for the first meeting of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] after the ordinary election.
