Section 6 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
6.
(1)If within half an hour after the time appointed for a meeting referred to in Rule 5 a quorum is not present the meeting shall stand adjourned, unless all the members present agree to wait longer.(2)A member shall propose the name of one of the members as Chairperson. The names of all the candidates duly proposed shall be read out by the Secretary. A member can propose a name only once. The contesting candidates shall be given thirty minutes time for withdrawal.
