Rules Relating To Delegation Of Functions Of Executive Officers

S Andhra Pradesh 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES RELATING TO DELEGATION OF FUNCTIONS OF EXECUTIVE OFFICERS CONTENTS 1. . 2. . RULES RELATING TO DELEGATION OF FUNCTIONS OF EXECUTIVE OFFICERS In exercise of the powers conferred by sub-section (1) of Section 268 read with Section 35 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No.13 of 1994), the Governor of Andhra Pradesh hereby makes the following rules, relating to delegation of functions of Executive Officer. 1. . :- Whenever delegation is made by the Executive Officer, it may, if necessary, be supplemented by any instructions required for the disposal of work. 2. . :- Every order of delegation made under these rules, together with the supplementary instructions, if any, shall be intimated forthwith to the Gram Panchayat and the Divisional Panchayat Officer concerned.

Act Metadata
  • Title: Rules Relating To Delegation Of Functions Of Executive Officers
  • Type: S
  • Subtype: Andhra Pradesh
  • Act ID: 14000
  • Digitised on: 13 Aug 2025