Section 35 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
35.
Within three (3) days of the date of the meeting, a copy of the minutes of the proceedings at such meeting in English and in the main language of the district, shall be forwarded by the Secretary to the Municipal Council. An authenticated copy of the said minutes shall also be affixed to the Notice Board of the Wards Committee office.
