The Telangana Gram Panchayats (Transitional Arrangements) Act, 1995.

 
 
THE TELANGANA GRAM PANCHAYATS (TRANSITIONAL 
ARRANGEMENTS) ACT, 1995. 
(ACT NO. 6 OF 1995) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Cessation of office of Sarpanches, etc. 
3. Appointment of Committees. 
4. Application of the provisions of the law relating to 
Gram Panchayats. 
5. Term of office of the Committee. 
6. Powers and functions of the Committee. 
7. Power to give directions. 
8. Overriding effect. 
9. Power to make rules. 
10. Repeal of Ordinance. 
 
THE TELANGANA GRAM PANCHAYATS (TRANSITIONAL 
ARRANGEMENTS) ACT, 1995.1 
 
ACT No.6 OF 1995. 
 
1. This Act may be called the 2Telangana Gram 
Panchayats (Transitional Arrangements) Act, 1995. 
 
 (2) It shall be deemed to have come into force on the 
23rd April, 1994. 
 
2. Notwithstanding anything contained in the 3Telangana 
Gram Panchayats  Act, 1964 or in any notifications issued 
thereunder, every Sarpanch, Upa -Sarpanch and members 
of all Gram Panchayats in the State who completed the 
normal term of office of five years and are continuing in 
office after the expiry of their normal term of o ffice on the 
date of commencement of this Act, shall be deemed to have 
ceased to hold office on the afternoon of the 23rd April, 
1994. 
 
3. Notwithstanding anything contained in any law relating 
to Gram Panchayats  for the time being in force, the person 
who ceased to hold the office of the Sarpanch and the 
persons who ceased to hold the office of members of the 
Gram Panchayats concerned under section 2, shall be 
deemed to have been constituted into a Committee 
(hereinafter in this Act referred to as the Committee) with the 
person earlier holding the office of Sarpanch as the person -
                                                           
1. The Andhra Pradesh Gram Panchayats  (Transitional Arrangements) 
Act, 1995 received the assent of the Governor on the 3 rd February, 1995. 
The said Act in force in the combined State, as on 02.06.2014, has been 
adapted to the State of Telangana, under section 101 of the Andhra 
Pradesh Reorgan isation Act, 2014 (Central Act 6 of 2014) vide. the 
Telangana Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45, 
Law (F) Department, dated 01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
3. Repealed in Act No.13 of 1994. 
Short title and 
commencement. 
Cessation of office 
of Sarpanches, 
etc. 
Act 2 of 1964. 
Appointment of 
Committees. 
2  [Act No.6 of 1995] 
in-charge of the Committee to carry on the admin istration of 
the Gram Panchayat: 
 
 Provided that where the office of the Sarpanch was 
vacant or where the Sarpanch was under suspension or 
where a notice for the removal of the Sarpanch was served 
prior to the commencement of this Act, the person holding 
the office of Upa-Sarpanch, shall be the Person-in-Charge of 
the Committee: 
 
 Provided fu rther that where a notice for expressing 
want of confidence in the Upa -Sarpanch was served or 
where a notice for the removal of Upa -Sarpanch was served 
or where the office of Upa -Sarpanch is also vacant, it shall 
be competent for the District Collector to appoint a Person-
in-Charge from among the persons who were holding the 
office of member of the Gram Panchayat prior to the 
commencement of this Act. 
 
4. Subject to the provisions of this Act, the provis ions of 
the law relating to Gram Panchayats for the time being in 
force in the state shall apply mutatis mutandis to the Person-
in-Charge, members of the Committee and the Committee 
as they apply to the Sarpanch,  members and the  Gram 
Panchayat respectively. 
 
5. The term of offic e of the Committee constituted under 
section 3, shall be for a period of three months from the date 
of the commencement of this Act: 
 
 Provided that it shall be competent for the Government 
to extend by notification published in the 4Telangana 
Gazette the term of office of the Committee for a period not 
exceeding three months at a time; so however that the term 
                                                           
4. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Application of the 
provisions of the 
law relating to 
Gram Panchayats. 
Term of office of 
the Committee. 
[Act No.6 of 1995]  3 
of office of the Committee in the aggregate 5[shall not 
exceed a per iod of one year and six months]  from the date 
of commencement of this Act. 
 
6. (1) Subject to such rules as may be made in this 
behalf, the administration of the Gram Panchayat shall be 
carried by the Committee in accordance with the provisions 
of the law relating to Gram Panchayats for the time being in 
force. 
 
 (2) All cheques agai nst the Gram Panchayat fund shall 
be signed by the Executive Officer where there is  one and 
where there is no Exec utive Officer by the Group Executive 
Officer appointed by the Collector. 
 
7. For the purpose of giving effect to the provisions of this 
Act, it shall be competent for the Government to issue such 
direction as they may deem fit to the persons -in-Charge, the 
Committees and to any officer, authority or person 
subordinate to the Government. 
 
8. The provisions of this Act shall have effect 
notwithstanding anything inconsistent therewith contained in 
the 6Telangana Panchayat Raj Act, 1994. 
 
9. (1) The Government may by notification, make rule s 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 Legislature 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 
                                                           
5. Substituted by Act No.33 of 1995. 
6. Adapted in G.O.Ms.No.9, Panchayat Raj & Rural Development 
(Mandal) Department, dated 12.09.2014 and now see Act No.5 of 2018. 
Powers and 
functions of the 
Committee. 
Power to give 
directions. 
Overriding effect. 
Act 13 of 1994. 
Power to make 
rules. 
4  [Act No.6 of 1995] 
session in whi ch it is so laid or th e session immediately 
following, the Legislature 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 
annulled 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. 
 
10. The Andhra Pradesh Gram Panchay ats (Transitional 
Arrangements) Second Ordinance, 1994 is hereby repealed. 
 
* * * 
Repeal of 
Ordinance 14 of 
1994. 

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