Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH PANCHAYAT RAJ (CALLING OF INFORMATION FROM VILLAGE ADMINISTRATIVE OFFICER/VILLAGE DEVELOPMENT OFFICER) RULES, 2000 CONTENTS 1. Short title 2. . ANDHRA PRADESH PANCHAYAT RAJ (CALLING OF INFORMATION FROM VILLAGE ADMINISTRATIVE OFFICER/VILLAGE DEVELOPMENT OFFICER) RULES, 2000 In exercise of the powers conferred by Section 134 read with Section 268 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No.13 of 1994) in supersession of the Rules issued in G.O. Ms. No.1333, Panchayat Raj, dated the 26th December, 1964, the Governor of Andhra Pradesh hereby make the following Rules relating to call for information from the Village Administrative Officer and Village Development Officer. 1. Short title :- These Rules may be called the Andhra Pradesh Panchayat Raj (Calling of Information from Village Administrative Officer/Village Development Officer) Rules, 2000. 2. . :- The Executive Authority may requires information on the matter falling under the following categories, namely : Powers of the executive authority (a) Particulars of survey number, sub-division, classification, description such as whether the land is dry or wet, extent, assessment name of the registered holder or occupier of any land, buildings, valuation of buildings including the cost of site as prescribed by Revenue/Registration Department for the purpose of Assessment Books of House Tax within the jurisdiction of the Gram Panchayat available in the village records. (b) Any other particulars available in the registers and accounts maintained by the Village Administrative Officer/Village Development Officers and necessary for the proper administration of the Gram Panchayat. (c) The Executive Authority may call for such information in connection with all official functions of Gram Panchayat and the Village Administrative Officer/Village Development Officers shall be bound to comply with such reports. (d) If any doubt arises as to whether any information by virtue of the confidentiality in nature cannot be submitted, the matter shall be referred to the concerned Revenue Divisional Officer, whose decision thereon shall be final. (e) The order shall specify the period within which it may be complied with but the Executive Authority may, from time to time, extend such period.