Section 4 in Andhra Pradesh Disaster Management Rules, 2007
4. Meetings of the State Authority.
(1)The State 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 State Authority shall decide the day. time and place of the meeting of the State Disaster Management Authority (SDMA).(3)The Convener of the State 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 State Authority shall meet at the earliest to ensure a smooth and efficient response.(4)The Chairperson of the State Authority shall, preside over the meetings of the State Disaster Management Authority:Provided that if for any reason, the Chairman of State Authority is unable to preside over any meeting of the State Authority, the Vice-Chairperson of the State Authority designated by the Chairperson of the State Authority shall preside over the meeting of the State Authority.(5)The Chairperson of the State Authority may invite any other Special Chief Secretary/Principal Secretary/ Secretary of the Department concerned, taking the nature of the Disaster into consideration, for the above meetings.(6)The Quorum for the State Authority shall be at least 4 Members.
