Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH PANCHAYAT RAJ (EMERGENCY POWERS OF THE GOVERNMENT, COMMISSIONER AND DISTRICT COLLECTOR) RULES, 2000 CONTENTS 1. Short title 2. Definitions 3. Emergency powers of Government, Commissioner and Collector ANDHRA PRADESH PANCHAYAT RAJ (EMERGENCY POWERS OF THE GOVERNMENT, COMMISSIONER AND DISTRICT COLLECTOR) RULES, 2000 In exercise of the powers conferred by sub-section (1) of Section 262 read with sub-section (1) of 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.669, Panchayat Raj, dated the 4th June, 1965, the Governor of Andhra Pradesh hereby makes the following Rules relating to the emergency powers of the Government, Commissioner and District Collector. 1. Short title :- These Rules may be called the Andhra Pradesh Panchayat Raj (Emergency Powers of the Government, Commissioner and District Collector) Rules, 2000. 2. Definitions :- In these Rules, unless the context otherwise requires, "Act" means the Andhra Pradesh Panchayat Raj Act, 1994. 3. Emergency powers of Government, Commissioner and Collector :- In every case in which the powers are conferred by Section 262 of the Act, the Government, the Commissioner or the District Collector are empowered to execute or get executed any work which is in their opinion necessary for the safety of the public. (1) If such powers are exercised by the Commissioner, he shall forthwith report to the Government within fifteen (15) days) along with reasons specified therein, with a copy to the District Collector concerned. (2) In case, such powers are exercised by the District Collector, he shall forthwith report to the Commissioner along with the reasons for the exercise of such powers and a copy of the report shall, at the same time, be sent to the Gram Panchayat for information. (3) If the Government exercise such powers under sub-section (2) the reasons and circumstances, under which the action is taken shall be set out in the order, and a copy of the same shall be forwarded to the Commissioner, Panchayat Raj and the District Collector concerned. (4) Before taking action under this Rule, due notice shall be given to the Panchayat Raj Body concerned, giving time of fifteen (15) days, to submit their opinion in the shape of resolution.