Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Gram Panchayats (Amendment) Act, 1990 20 of 1990 CONTENTS 1. Short Title 2. Amendment Of Section 5 Andhra Pradesh Gram Panchayats (Amendment) Act, 1990 20 of 1990 An Act further to amend the Andhra Pradesh Gram Panchayats Act, 1964. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-first Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Andhra Pradesh Gram Panchayats (Amendment) Act, 1990. 2. Amendment Of Section 5 :- In the Andhra Pradesh Gram Panchayats Act, 1964(Act 2 of 1964), in section 5,- (1) in sub-section (3),- (a) in the opening paragraph after the words "In regard to any area," the words "other than a place of religious importance," shall be inserted; (b) under the heading "A. Official Members",- (i) in clause (i), the words "and in the case of a township constituted for a place of religious importance, the Executive Officer, or where there is no Executive Officer, the Chairman of the Trust Board or the Trustee, as the case may be, of the religious institution concerned" shall be omitted; (ii) in clause (v), the words "or an employee of the religious institution concerned, shall be omitted; (2) in sub-section (3A), for the expression "item (iii) and (iv)", the expression "items (iii) and (iv) of sub-section (3)" and for the expression "items (i) and (ii)", the expression "items (i) and (ii) of sub-section (3)", shall respectively be substituted; (3) after sub-section (3A), the following sub-section shall be inserted, namely:- "(3B) (a) In regard to any area declared to be a township constituted for a place of religious importance, the Government shall, by notification in the Andhra Pradesh Gazette, constitute a township committee which shall consist of the members elected in the prescribed manner and the members nominated by the Government from among persons who are registered voters in the township: Provided that the number of members chosen by nomination by the Government shall not exceed one-third of the total number of members; (b) a notification issued by the Government under clause (a), 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 total number of members of the township committee; (ii) the persons to be nominated by Government to the township committee; (iii) the person who shall be the Chairman of the township committee or the manner in which he shall be elected; (iv) the term of office of members and the Chairman of the township committee; (v) the restrictions and conditions subject to. which the township committee may perform its functions, and (vi) 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 contribution or compensation that shall be paid by the township committee to the gram panchayat concerned."