LexThe Andhra Pradesh Municipal Corporations Act, 1994
Andhra Pradesh · state statute
Open in Lexace · Ask the AI about this act THE ANDHRA PRADESH MUNICIPAL CORPORATIONS ACT, 1994
(Act No. 25 of 1994)
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title, extent and commencement
2. Definitions
3. Specification of larger urban area
4. Municipal authorities
5. Composition of Corporation
6. Reservation of seats
7. Term of Office of members and filling of seats
8. Casual Vacancies of members
9. [XXX]
9-A. [XXX]
10. Constitution, powers and functions of the Wards Committees
11. State Election Commission
12. Finance Commission
12-A. Sanction of works contract
13. Andhra Pradesh Municipalities Act, 1965 not to apply on
specification as larger Urban area
14. Application of the provisions of the Hyderabad Municipal Corporation
Act, 1955 (Act II of 1956)
14-A. General provision for reservation of office of Mayor in the
Corporations of the State
14-B. Constitution of a Municipal Corporation Service
15. Levy and Collection of pipeline service charges
15.A – Levy and collection of pipeline service charges user charges for
sewerage systems
16. Transitional Provisions
17. Appointment of Special Officer
18. Power to make Rules
19. Repeal of Ordinance 9 of 1994
THE ANDHRA PRADESH MUNICIPAL CORPORATIONS ACT, 1994
(ACT No.25 OF 1994)
[16th August, 1994]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT OF MUNICIPAL
CORPORATIONS IN THE STATE OF ANDHRA PRADESH AND FOR
MATTERS CONNECTED THEREWITH OR INCIDENTAL THERETO.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the
Forty-fifth Year of the Republic of India as follows:-
1. Short title , extent and commencement - (1) This Act may be called the
Andhra Pradesh Municipal Corporations Act, 1994.
(2) It extends to the whole of the State of Andhra Pradesh, except to the
local areas covered by the Hyderabad, Visakhapatnam and Vijayawada
Municipal Corporations.
(3) It shall be deemed to have come into force with effect on and from the
4th July, 1994.
2. Definitions - In this Act, unless the context otherwise requires,-
(a) 'Corporation' means a Municipal Corporation deemed to have
been constituted under Section 3;
(b) 'Election authority' means such officer or authority as may be
appointed by the State Election Commission to exercise such
powers and to perform such functions in connection with the
conduct of elections to the Municipal Corporations;
(c) 'Finance Commission' means the Finance Commission
constituted by the Governor under article 243-I of the Constitution
of India;
(d) 'larger urban area' means such area as the Governor may,
having regard to the population of the area, the density of the
population therein, the revenue generated for local administration,
the percentage of employment in non -agricultural activities, the
economic importance or such other factors as may be prescribed,
specify by notification for the purposes of this Act;
(e) 'Scheduled Castes' and ‘Scheduled Tribes' shall have the
meanings respectively assigned to them in clauses (24) and (25) of
article 366 of the Constitution of India;
1[(ee) “Sewerage System ” means, all structures, process,
equipment and arrangements to collect, treat and discharge
waste water or faecal sludge.]
(f) 'State Election Commission' means the State Election
Commission constituted in pursuance of article 243 -K of th e
Constitution of India;
(g) 'Wards Committee' means a war ds committee constituted
under section 10;
(h) 'Words and expression' used in this Act but not defined shall
have the meanings assigned to them in the Hyderabad Municipal
Corporations Act, 1955 (Act II of 1956).
3. Specification of larger urban area - (1) Where a notification is issued by
the Governor specifying an area as a larger urban area under clause (d) of
section 2, a Corporation shall be deemed to have been constituted for such
area.
1. Inserted by the Act No.44 of 2020, S.6
(2) The Governor may, from time to time, after consultation with the
Corporation, by notification in the Andhra Pradesh Gazette, alter the limits of a
larger urban area specified in the notification issued under clause (d) of
section 2, so as to include t herein or to exclude therefrom, the areas specified
in the notification.
(3) The power to issue a notification under sub -section (2) shall be
subject to such rules as may be made in this behalf and to previous
publication.
(4) The Corporation shall, by t he said name, be a body corporate, having
perpetual succession and a common seal with power to acquire, hold and
dispose of property and to enter into contracts and may b y its corporate name,
sue and be sued.
(5) Where any local area which is within the jurisdiction of any other
local authority is included in a larger urban area for which a corporation is
constituted, the Government may pass such orders as they may deem fit as to
the transfer to the Corporation or disposal otherwise, of the assets or
institutions of any such local authority in the local area and as to the discharge
of the liabilities, if any, of such local authority relating to such assets or
institutions.
(6) Where any local area for which a Municipality is constituted under
the Andhra P radesh Municipalities Act, 1965 (Act VI of 1965) is declared as a
larger urban area and a Municipal Corporation is constituted, then the
Municipality functioning immediately before such constitution shall be deemed
to have been abolished and the said Act s hall cease to apply to such larger
Urban area.
(7) Where a Municipality stands abolished under sub -section (6), it shall
be competent for the Government to pass such orders as they may deem fit as
to the transfer to the Corporations or disposal otherwise, of the assets or
institutions of the abolished Municipality and as to the discharge of the
liabilities, if any, of such Municipality relating to such assets or institutions.
4. Municipal authorities - The Municipal authorities charged with carrying
out the provisions of this Act shall be,-
(a) a Corporation;
(b) a Standing Committee;
(c) a Commissioner;
(d) the Wards Committee.
5. Composition of Corporation - The Corporation shall consist of the
following members, namely:-
(i) such number of elected members as may be notified
from time to time by the Government in the Andhra
Pradesh Gazette, in accordance with such principles as
may be prescribed;
1[Provided that the number of Members to be elected in
respect of a Corporation constituted under this
Act shall be the same as the number of Members in the
Municipality existing immediately prior to such
constitution, until it is altered;]
(ii) every Member of the Legislative Assembly of the State
representing a constituency of which the concerned larger
urban area or a portion thereof forms part;
(iii) every member of the House of the People representing a
constituency of which the concerned larger urb an area or
a portion thereof forms part:
1. Proviso added by Act No.1 of 1995, clause (i) of S.4
Provided that a me mber of the House of the People
representing a constituency which comprises more than
one larger urban area including a part thereof shall be the
member of the Corporation constituted for one of the
larger urban areas which he chooses; and he shall also
have the right to speak in and otherwise to take part in the
proceedings of any meeting of the Corporation constituted
for the other larger urban area within the Constituency
but shall not be entitled to vote at any such meetings;
(iv) every member of the Council of States registered as an
elector within the larger urban area concerned ex-officio;
[(iv-a) every Member of the Legislative Council of the State
registered as an elector within the area of the Municipal
Corporation as on the date of filing of nomination for
becoming Member of Legislative Council or on the date of
nomination by the Governor, as the case may be, shall be
ex-officio member of the Corporation.]
[(v) three persons having special knowledge or experience in
Municipal Administration of whom one shall be woman, be
co-opted as members of the Corporation in the prescribed
manner by the members of the Corporation from among the
persons who are registered voters in the Corporatio n and
who are not less than twenty-one years of age:
Provided that the member s co-opted under this clause
shall have the right to speak in and otherwise to take part
in the meetings of the Corporation, but shall not have right
to vote;
(vi) two persons be longing to the minorities of whom one
shall be woman be co-opted as members of the Corporation
in the prescribed manner by the members of the
Corporation specified in sub -clauses (i) to (iv) from among
the persons who are registered voters in the Corporat ion
and who are not less than twenty-one years of age:
Provided that the member co -opted under this clause
shall have the right to speak in and otherwise to take part
in the meetings of the Corporation but shall not have right
to vote.] different years mentioned in the Bare Act) Doubt
6. Reservation of seats - In the Corporation, out of the total strength of
elected members, the Government shall, subject to the rules as may be
prescribed, by notification, reserve,-
(a) such number of seats to the Scheduled Castes and Scheduled
Tribes as may be determined by them, subject to the condition that
the number of seats so reserved shall bear, as nearly as may be,
the same proportion to the total number of seats to be filled by
direct election to the Corporation, as the population of the
Scheduled Castes, or as the case may be the Scheduled Tribes in
the Corporation bears to the total population of the Corporation;
and such seats may be allotted by rotation to different wards in the
Corporation;
(b) one-third of the total number of seats for members belonging to
Backward Classes; and such seats may be allotted by rotation to
different wards in the Corporation;
(c) not less than one -third of the total number of seats reserved
under clauses (a) and (b) for women belonging to the Scheduled
Castes, Scheduled Tribes or as the case may be, the Backward
Classes;
(d) not less than one -third (including the number of seats reserved
for women belonging to the Scheduled Castes, Scheduled T ribes
and Backward Classes) of the total number of seats to be filled by
direct election to the Corporation shall be reserved for women and
such seats may be allotted by rotation to different wards in a
Corporation.
Explanation:- For the removal of doubts it is hereby declared that,-
(i) nothing in this section shall be deemed to prevent women
and members of the Scheduled Castes, Scheduled Tribes or
Backward Classes from standing for Election to the non -
reserved seats in the Corporation;
(ii) the expression ‘Backward Classes' means any socially
and educationally Backward Classes of citizens recognised
by the Government for purposes of clause (4) of article 15 of
the Constitution of India 1[without reference to the
classification but includ ing the creamy layer amongst such
Backward classes of citizens]
(iii) 2[XXXX]
7. Term of Office of Members and filling of seats - (1) (a) The term of office of
elected members shall, save as otherwise expressly provided in this Act, be five
years from the date appointed by the Election Authority for the first meeting of
the Council and no longer.
(b) An ex -officio member specified under clause (ii) or (iii) or (iv) of
section 5 shall hold office so long as he continues to be the
Member of the Legislative Assembly of the State or as the case may
be, of either House of the Parliament and the ex -officio members
specified under clauses (v) and (vi) of section 5 shall be co -
terminus with the elected members.
(2) Ordinary vacancies in the office of elected members shall be filled at
ordinary elections which shall be held before the expiry of the term of office of
the elected members specified in clause (a) of sub-section (1).
(3) A member elected at an ordinary election held after the occurrence of
a vacancy shall enter upon office forthwith but shall hold office only as long as
he would have been entitled to hold office if he had been elected before the
occurrence of the vacancy.
8. Casual Vacancies of Members – 3[(1) A casual vacancy in the office of a
member shall be filled at a casual election which shall be fixed by the Election
Authority to take place twice in a year, one in the month of April and another
in the month of October:
Provided that no casual election shall be held to fill a casual vacancy
occurring within three months before the date on which the term of office of the
member expires by efflux of time and that such vacancy shall be filled at the
next general elections of the Corporation.]
(2) A member elected to a casual vacancy shall enter upon office
forthwith but shall hold office only so long as the member in whose place he is
elected would have been entitled to hold office if the vacancy had not occurred.
9. 4[XXXXX]
9.A- 3[XXXX]
10. Constitution, powers and functions of the Wards Committees - (1)
There shall be constituted by the Government, by order, such number of Wards
1 Added by the Act No.7 0f 2012, clause (ii) of S.4
2 . Omitted by the Act No.1 of 1995, S.4
3 . Substituted by the Act No. 15 of 1997, S.4
4. Omitted by the Act No.29 of 2005
Committees to the Corporation as may be determined by them, so however,
that each Wards Committee shall consist of not less than ten wards:
Provided that in constituting Ward Committees the Government shall
maintain geographical contiguity as far as possible.
(2) Each Wards Committee shall consist of the members elected from the
wards for which the Wards Committee is constituted:
Provided that such officers of the Corporation as the Commissioner may
specify shall attend the meetings of the Wards Committee and shall have the
right to speak in and otherwise to participate in the meetings of the Wards
Committee but shall not have the right to vote.
(3) The Chairperson of the Wards Committee shall be elected by the
Members thereof from among themselves in the prescribed manner. He shall
hold office for a period of one year from the date of election and shal l be eligible
for re-election.
(4) The Chairperson shall cease to hold office if he ceases to be a member
of the Wards Committee. Any casual vacancy in the office of the Chairperson
shall be filled by election of another Chairperson from among the electe d
members of the Wards Committee, as soon as may be, after the occurrence of
the vacancy.
(5) The powers and functions of the Wards Committee and the manner of
conduct of business at its meetings shall be such as may be prescribed.
11. State Election Co mmission - The preparation of electoral rolls for, and
the conduct of elections to Corporation shall be under the superintendence,
direction and control of the State Election Commission constituted under
article 243-K of the Constitution.
12. Finance Commission - (1) The Finance Commission constituted by the
Governor in pursuance of article 243-I of the Constitution shall also review the
financial position of the Corporation and make recommendations to the
Government as to,--
(a) the principles which should govern,-
(i) the distribution between the State and the Corporation of
the net proceeds of the taxes, duties, tolls and fees leviable
by the State, which may be divided between them under this
part and the allocation between the Corporation of their
respective shares of such proceeds;
(ii) the determination of the taxes, tolls and fees which may
be assigned to, or appropriated by the Corporation;
(iii)the grants -in-aid to the Corporation from the
Consolidated Fund of the State;
(b) the measu res needed to improve the financial position of the
Corporation;
(c) any other matter referred to the Finance Commission by the
Government in the interests of sound finances of the Corporation.
(2) The Government shall cause every recommendation made by the
Commission under this article together with an explanatory memorandum as
to the action taken thereon to be laid before the Legislative Assembly of the
State.
1[12.A- Sanction of works contract – The powers of the several authorities of
the Municipal Corporation and the Government to sanction works contract
shall be as follows namely:
(i) Commissioner: Works contract for a value not exceeding
rupees ten lakhs;
1 . New section Inserted by the Act No.15 of 2013, S.5
(ii) Standing Committee: Works contract for a value exceeding
rupees ten lakhs but not exceeding rupees fifty lakhs;
(iii) Corporation : Works contract for a value exceeding rupees
fifty lakhs but not exceeding rupees two hundred lakhs;
(iv) Corporation and the Government: Works contract for a value
exceeding rupees two hundred lakhs after approval of the
Corporation shall be submitted to the Government for sanction.]
13. Andhra Pradesh Municipalities Act, 1965 not to apply on specification
as larger Urban area - (1) Subject to the provisions of sub -sections (2) and (3),
the Andhra Pradesh Municipalities Act, 1965, shall, with effect on and from the
specification of a local area or a smaller urban area for which a Municipality is
constituted as a larger urban area, cease to apply to such larger urban area for
which a Municipal Corporation is constituted.
(2) Such ceasor shall not effect;-
(a) the previous operation of the Andhra Pradesh Municipalities
Act, 1965 in respect of the local area comprised within any newly
specified larger urban area for which a Corporation is constituted;
(b) any penalty, forfeiture or punishment incurred in respect of any
offence committed against the Andhra Pradesh Municipalities Act,
1965, or
(c) any investigation, legal proceedings or remedy in respect of such
penalty, forfeiture or punishment, and any such penalty, forfeiture
or punishment may be imposed as if this Act had not been passed.
(3) Notwithstanding anything contained in sub -section (1), all
notifications, rules, bye-laws, regulations, orders, directions and powers, made,
issued or conferred under the Andhra Pradesh Municipalities Act, 1965 and in
force in a Municipality immediately before the specification of its local area as a
larger urban area shall, so far as they are n ot inconsistent with the provisions
of this Act continue to be in force in the larger urban area comprised within the
Corporation until they are replaced by the notifications, rules, bye -laws,
regulations, orders, directions and powers to be made or issued or conferred
under this Act.
14. Application of the provisions of the Hyderabad Municipal Corporation
Act, 1955 (Act II of 1956)- (1) Save as otherwise expressly provided herein, all
the provisions of the Hyderabad Municipal Corporations Act, 1955 (Act II of
1956) (hereinafter in this section referred to as the said Act) including the
provisions relating to the levy and collection of any tax or fee except Chapter V
and sections 380, 381, 382, 383, 384, 385 and 387 in Chapter XI thereof are
hereby extended to and shall apply mutatis mutandis to a Corporation
constituted under this Act and the said Act shall, in relation to the Corporation
be read and construed as if the pr ovisions of the said Act had formed part of
this Act.
(2) For the purpose of facilitating the application of the provisions of the
Hyderabad Municipal Corporations Act, 1955, to the Corporation, the
Government may, by notification, make such adaptations and modifications of
the said Act and the rules and bye -laws made thereunder whether by way of
repealing, amending or suspending any provisions thereof, as may be
necessary or expedient and thereupon the said Act and the rules made
thereunder, shall apply to the Corporation subject to the adaptations and
modifications so made.
(3) Notwithstanding that no provision or insufficient provision has been
made under sub-section (2) for the adaptation of the provisions of the said Act,
or the rules made thereunder, any Court, Tribunal or Authority required or
empowered to enforce these provisions may, for the purpose of facilitating their
application to the Corporation, construe these provisions in such manner,
without affecting the substance, as may necessary or proper regard to the
matter before the Court, Tribunal or Authority.
1[14A. General provision for reservation of office of Mayor in the
Corporations of the State - Notwithstanding anything contained in sub -
section (2) of Section 1 of this Act, out of the total number of offices of Mayor of
the Corporations constituted either under this Act or under any other law
relating the Municipality, Corporations for the time being in force in the State,
the Government shall, subject to such rules as may be prescribed, by
notification reserve,-
(i) such number of offices to the Scheduled Castes and Scheduled
Tribes as may be determined subject to the conditions that the
number of offices so reserved shall bear, as nearly as may be, the
same proportion to the total number of offices to be filled in the
State as the population of the Schedu led Castes or Scheduled
Tribes, as the case may be, in all the Corporations of the State
bears to the total population in the Corporations of the State and
such offices may be allotted by rotation to different Corporations in
the State;
2[Provided that where the proportion of the population of the
Scheduled Castes, or Scheduled Tribes as the case may be, in all
the corporations of the State does not constitute required
proportion as prescribed enabling them for reservation, atleast one
office of the Mayor s hall be reserved for Scheduled Castes or
Scheduled Tribes as the case may be, without reference to the said
required proportion.]
(ii) one -third of the offices to the Backward Classes and such
offices may be allotted by rotation to different Corporations i n the
State;
(iii) not less than one -third of the total number of offices reserved
under clauses (i) and (ii) for women belonging to the Scheduled
Castes, Scheduled Tribes or as the case may be, the Backward
Classes; and
(iv) not less than one -third (inclu ding the number of offices
reserved for women belonging to the Scheduled Castes, Scheduled
Tribes and the Backward Classes) of the total number of offices to
be filled in the State for women, and such offices may be allotted
by rotation to different Corporations in the State.
3[14.B Constitution of a Municipal Corporation Service – (1)
Notwithstanding anything in this Act or the Rules made thereunder, the
Government may after consulting all the Municipal Corporations, by
notification in the Andhra Pradesh Gazette, constitute any class of officers or
employees of the Municipal Corporations into a Municipal Corporation service
for the State.
(2) Upon issue of a notification under sub -section (1), the Government
shall have power to make rules to regulate the classification, methods of
recruitment, conditions of service, pay and allowances and discipline and
conduct of the Municipal Corporation Service thereby constituted and such
rules may vest jurisdiction in relation to such service in the Government or in
such other authority or authorities as may be prescribed therein.]
15. Levy and Collection of pipeline service charges - The Government may,
by notification, direct the Corporation to levy and collect pipeline service
charges from every owner or occupier of a premises to which water connection
has been given at such rate as may be prescribed to the different categories as
may be specified in this regard to defray the capital cost of pipeline service
1. Inserted by the Act.No.25 of 1995, S.4
2 . Proviso Added by the Act No. 12 of 2008, S.2
3 . Added by the Act No.14 of 2013, S.2
works undertaken by the Corporation and the operation and maintenance of
the pipeline system from time to time:
Provided that no such charges shall be levied on the owner or occupier of
any premises situated in the areas which are not served by the pipeline system
of the Corporation.
1[15.A – Levy and collection of pipeline service charges user charges for
sewerage systems:
The Government may by notification, direct the Municipal Corporation to
levy and collect user charges from every owner or occupier of a premises served
by the Sewerage System of the Corporation at such rate and manner or
method, to the different categories specified therein to defray the capital and
operation and maintenance costs of sewerage and sewage treatment works
undertaken in the Corporation:
Provided that it is obligatory on the part of the owner or occupier of the
premises falling in areas served, to get the premises connected to the sewerage
system.]
16. Transitional Provisions - Where a Municipality ceases to exist and a
Municipal Cor poration is constituted in its place under this Act, --(1) all
property, all rights of whatever kind , used, enjoyed or possessed by and all
interests of whatever kind owned by, or vested in, or held in trust by or for the
Municipal Council, with all rights of whatever kind used, enjoyed or possessed
by the said Council as well as all liabilities legally subsisting against the said
Council, shall, on and from the commencement of this Act and subject to such
directions as the Government may, by general or special order, give in this
behalf, pass to the Corporation;
(2) all arrears of taxes or other payments by way of compounding of a
tax, or due for expenses or compensation or otherwise due to the said Council
at such commencement may be recovered as if they had accrued to the
Corporation and may be recovered as if the said arrears or payments had
become due, under the provisions of this Act;
(3) all taxes, fees and duties, which immediately before the
commencement of this Act, were being levied by the said Council, shall be
deemed to have been levied by the Corporation under the provisions of this Act
and shall continue to be, in force accordingly until such taxes, fees and duties
are revised, cancelled or superseded by anything done or any action taken
under this Act;
(4) all proceedings taken by or against the Council or authority or any
person under the Andhra Pradesh Municipalities Act, 1965 (Act VI of 1965),
may be continued by or against the Corporation, authority, or person as if the
said proceedings had been started under the provisions of this Act;
(5) any action taken under the Andhra Pradesh Municipalities Act, 1965
(Act VI of 1965), by any authority before such commencement shall be deemed
to have been taken by the authority competent to take such action under this
Act as if this Act had then been in force;
(6) Notwithstanding this Act, every officer or employee who, immedi ately
before such commencement was in the service of the municipality shall be
deemed to be an officer or employee of the corporation;
Provided that,--
(i) the terms and conditions applicable to such officers and
employees consequent on their absorption in the service of
the Corporation shall not be less favourable than those
applicable to such employees immediately before such
1 . New section inserted by the Act. No.44 of 2020 S.6
commencement, as pay and al lowance, leave, pension,
gratuity, provident fund and age of superannuation; and
(ii) the service rendered by any such officer or other employee
under the municipality upto such commencement shall be
deemed to be in service under the Corporation and he sha ll
be entitled to count that service for the purpose of
increments, leave, pension or provident fund and gratuity:
Provided further that any officer or other employee
serving in the Municipality shall give an option to be
exercised within such time and in such manner as may be
prescribed either to be absorbed in the service of the
Corporation or to be retained in the service constituted,
under section 72 of the Andhra Pradesh Municipalities Act,
1965 (Act VI of 1965), or to be retrenched from the servic e of
the Municipality on such retrenchment benefits as may be
prescribed;
(7) any division of the Municipality into wards made under the Andhra
Pradesh Municipalities Act, 1965 (Act VI of 1965) and in force at the
commencement of this Act, shall be deemed to be a division of the Corporation;
(8) the electoral roll prepared for the Municipalit y under the Andhra
Pradesh Municipalities Act, 1965 (Act VI of 1965) and in force at the
constitution of the Corporation shall be deemed to be the electoral roll for th e
Corporation until a new electoral roll is prepared and published; and the part
of the said electoral roll relating to each ward of the Municipality shall be
deemed to be the list of the electoral roll for the corresponding division of the
Corporation.
17. Appointment of Special Officer - (1) Whenever a new Municipal
Corporation is constituted under this Act, there shall be appointed by the State
Government, by a notification in the Andhra Pradesh Gazette, a Special Officer
to exercise the powers, perform the duties and discharge the functions of,--
(a) the Corporation;
(b) the Standing Committee;
(c) the Commissioner; and
(d) the Wards Committee.
(2) The State Election Commission shall cause elections to be held to the
Corporation within one year from the date of its constitution and the newly
elected members shall enter upon office on such date as may be specified by
the Government in this behalf, by a notification in the Andhra Pradesh Gazette.
(3) The Special Officer shall exercise the powers, perform the duties and
discharge the functions of the Corporation until the elected members come into
office, of the Standing Committee until a Standing Committee is appointed by
the Corporation, or the Commissioner, until a Commissioner is appointed by
the State Government and of the Wards Committees until the Wards
Committees are constituted, as the case may be, and any such officer may, if
the State Government so direct, receive remuneration for his se rvices from the
municipal fund.
(4) Until a new special officer is appointed by the Government under sub-
section (1) the Special Officer of the Municipality functioning immediately
before the commencement of this Act shall be deemed to be the Special Off icer
of the Corporation and he shall exercise the same powers and perform the
same duties and discharge the same functions as those exercised, performed
and discharged by the Special Officer appointed under sub-section (1).
18. Power to make Rules - (1) T he Government may by notification, make
rules for carrying out all or any of the purposes of this Act.
(2) Every rule made under this Act shall immediately after it is made, be
laid before the Legislative Assembly of the State, if it is in session and if it is
not in session, in the session immediately following for a total period of
fourteen days which may be comprised in one session or in two successive
sessions, and if, before the expiration of the session in which it is so laid or the
session immediat ely following the Legislative Assembly agrees in making any
modification in the rule or in the annulment of the rule, the rule shall, from the
date on which the modification or annulment is notified, have effect only in
such modified form or shall stand an nulled as the case may be, so however,
that any such modification or annulment shall be without prejudice to the
validity of anything previously done under that rule.
19. Repeal of Ordinance 9 of 1994 - The Andhra Pradesh Municipal
Corporations Ordinance, 1994 is hereby repealed.