Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH GRAM PANCHAYAT (SECOND APPEAL) RULES, 2000 CONTENTS 1. Short title 2. Definition 3. Second appeal ANDHRA PRADESH GRAM PANCHAYAT (SECOND APPEAL) RULES, 2000 In exercise of the powers conferred by sub-section (2) of Section 128 read with Section 268 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No.13 of 1994) and in supersession of the Rules issued in G.O. Ms. No.770, Panchayat Raj, dated the 21st July, 1964, the Governor of Andhra Pradesh hereby makes the following Rules relating to the authority to whom a second appeal shall lie from the decision of the Gram Panchayat. 1. Short title :- These Rules may be called the Andhra Pradesh Gram Panchayat (Second Appeal) Rules, 2000. 2. Definition :- In these Rules, unless the context otherwise requires "Act" means the Andhra Pradesh Panchayat Raj Act, 1994. 3. Second appeal :- A second appeal shall lie to the District Panchayat Officer over the decision of the Gram Panchayat passed in an appeal under sub- section (1) of Section 128 of the Act.