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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000

9. Meetings of the Joint Committee.

(1)The Joint Committee shall meet at least once in every two months in the Office of the Gram Panchayat or Mandal Parishad to which the Chairman and the convenor of the Joint Committee of the Gram Panchayats or Mandal Parishad concerned belong, as the case may be.
(2)No meeting of the joint Committee shall be held unless notice of place, date and time of the meeting and of the business to be transacted thereat, is given at least six clear days before the date of commencement of the meeting, and
(3)In the case of urgency the Chairman may convene a meeting on giving shorter notice than that specified in sub-rule (2).