Section 9 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
9. Conduct of Business.
(1)Atleast seven (7) clear days' notice shall ordinarily be given for every meeting but in case of urgency such meeting may be called upon a notice of a three (3) clear days, except for the purpose of considering the annual budget estimate.(2)In case of ordinary meeting, the business to be transacted in the meeting shall be sent to the members at least three (3) clear days before the meeting and in case of a special meeting the business to be transacted shall be mentioned along with the notice for the meeting.(3)In case of an adjourned meeting, such previous notice shall be given as shall be practicable having regard to the period of adjournment.(4)Every notice of a meeting shall specify the time and place at such meeting is to be held.(5)The quorum for meetings of the Authority shall be one-third of the total number of members of the Authority or five (5) members whichever is higher.(6)If at any meeting quorum is not present, the presiding authority shall, after waiting for thirty minutes, adjourn the meeting to such hour on the same or following day or some other day as he may think fit and notice of such adjournment shall be affixed on the notice board in die office of the Authority and the business which was to have been brought before the original meeting had there been a quorum shall be brought before the adjourned meeting and may be disposed-off irrespective of the quorum.(7)Method of Voting: The decisions shall be adopted by a simple majority of the votes of the members present and voting; and in case of equality of votes, the person presiding shall have the casting vote in all the meetings of the Authority or its Committees.(8)No member of the Authority shall vote or take part in the discussions on any questions coming up for consideration at the meeting of the Authority if the question is one in which, apart from its general application to the public, he has any direct or indirect pecuniary interest for himself or his relatives.(9)The names of the members present and the proceedings of the each meeting shall be kept in a book to be provided for this purpose which shall be signed by the Presiding Officer of such a meeting after completion of the meeting and shall at all reasonable times be open to inspection by any member.(10)Every member of the Authority is expected to attend every meeting, unless prevented from doing so due to unavoidable reasons.(11)The Authority may permit any member other than the Metropolitan Commissioner/ Vice-Chairperson or acting Metropolitan Commissioner/Vice-Chairperson to absent himself for meetings of the Authority for bona fide reasons to be recorded while granting such permission.(12)If any member absents himself for three (3) consecutive meetings over a period of three (3) months, without being permitted to do so by the Authority he shall cease to be a member of the Authority;Provided that any such member may be restored to membership of the Authority by the resolution of the Authority for reasons to be recorded.(13)Conduct of meetings:(a)At an ordinary meeting, business shall be conducted in the following order:(i)The business postponed at the previous meeting shall then be considered;(ii)Subjects included in the agenda shall thereafter be considered;(iii)Any other items may also be considered if permitted by the Presiding Officer.(b)Special Meetings: At a special meeting only the business for the purpose of considering which the special meeting has been called shall be considered.
