Section 14 in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006
14. Convening of special meeting for election of Members (Co-opted), Zilla Praja Parishad.
(1)The election of the members specified in clause (v) of sub-section (3) of section 177 (hereinafter in this Part referred as the "Members (Co-opted)) shall be held in the office of the Zilla Praja Parishad at a special meeting of the members of the Zilla Praja Parishad specified in clauses (i) to (iv) thereof, convened and presided over by the District Collector.(2)The Notice of the date and hour of such meetings shall be given in Form-VI in Telugu language to the members of the Zilla Praja Parishad specified in clauses (i) to (iv) of sub-section (3) of section 177, atleast three clear days in advance of the date of the meeting by the District Collector.
