Section 26 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
26.
(1)No meeting shall be held unless notice of the day and time when the meeting is to be held and of the business to be transacted thereat has been given atleast three clear days before the day of the meeting.(2)In cases of urgency the Chairperson may convene a meeting on giving shorter notice than that specified in sub-rule (1).(3)The agenda for the meeting shall be prepared by the Secretary in consultation with the Chairperson. The Secretary may include in the agenda any subject which, in his opinion, should be considered by the Wards Committee and shall include therein any subject specified by the Chairperson. On any subject included in the agenda the Chairperson as well as the Secretary shall have the right of recording his views in a note and such note shall be circulated to the members or placed before the Wards Committee before at the time of the consideration of such subject by the Wards Committee.
