Section 11 in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000
11. Modification or cancellation of resolution.
- No resolution or the Joint Committee shall be modified or cancelled within three months after the passing thereon, except at a meeting specially convened in that behalf and by a resolution of the joint committee supported by not less than two-thirds of the total number of members of the Joint Committee. Any fraction arrived at the calculating the number shall be ignored.
