Section 252(5) in Andhra Pradesh Panchayat Raj Act, 1994
(5)Where on an application made by a person who ceases to hold office under sub-Section (2), the Government are satisfied that such person for reasons beyond his control, has not been able to make the oath or affirmation within the period specified in sub-Section (2) or within further time, if any, granted to him under sub-Section (4), they may, by an order, grant such further time as they deem fit to the person to make the oath or affirmation. If such person makes the oath or affirmation within the time granted he shall, notwithstanding anything in this Act, continue to hold his office.
