Section 11 in Andhra Pradesh Disaster Management Rules, 2007
11. Meetings of the District Authority.
(1)The District Authority shall meet as and when necessary but at least quarterly at the end of March, June, September and December of each year.(2)The Chairperson of the District Authority shall decide the day, time and place of the meeting of the District Disaster Management Authority.(3)The District Authority shall give notice of its meeting and circulate its agenda at least week days in advance, unless there is an emergency situation on occurrence of a major disaster or a situation of such a threatening disaster, when the District Disaster Management Authority shall meet at the earliest to ensure a smooth and efficient response.(4)The Chairperson of the District Authority shall, preside over the meetings of the District Disaster Management Authority :-Provided that in case the Chairperson of the District Authority is unable to preside over any meeting of the District Authority, the Co-Chairperson of the District Authority shall preside over the meeting.(5)The Quorum for the District Authority shall be at least 3 Members.
