Section 3 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
3. Constitution of Wards Committees.
(1)The Commissioner and Director of Municipal Administration shall by order constitute Wards Committees as laid down in Section 5-B of the Act and the said order shall specify the Ward comprised therein.(2)Where an order issued under sub-rule (1) results in the material alteration of the Wards Committee of a Municipality, Commissioner and Director of Municipal Administration may direct that the alteration shall take effect from the next ordinary elections.(3)The Commissioner and Director of Municipal Administration may also constitute Wards Committees for a Municipality having a population of less than three lakhs provided the annual income of the said Municipality is not less than rupees four crores.
