Section 11 in Andhra Pradesh Water, Land And Trees Rules, 2004
11. Meetings of the State, District, Divisional and Mandal Authorities.
(1)The time, date and place of the meeting of the State, District, Divisional and Mandal Authorities shall be fixed by the Member Secretary of the respective authorities with the approval of its Chairman.(2)The District Authority may conduct meetings and perform such functions as delegated under Section 7 and under sub-section (6) of Section 3 of the Act and also other functions as directed by the Government and will report to the State Authority through Administrator. The District Authority may utilize the services of the Designated Officers and Technical Officers in discharging of its functions.(3)Seven clear days notice of an ordinary meeting and three clear days notice of a special meeting along with the agenda notes if any, shall be given by the Member Secretary to the members.(4)Any particular meeting may adjourn from day to day or to any particular day and no fresh notice shall be required for an adjourned meeting.(5)All decisions in a meeting shall be decided by a majority of votes of the members present. Voting shall be by raising of hands in favour of the proposal. In case of equality of votes the presiding officer shall have a casting vote.(6)The Authority may Co-opt any person as an observer for a particular meeting or period who shall have no voting rights.
