Section 10 in Andhra Pradesh Municipal Corporations Act, 1994
10. Constitution, powers and functions of the Wards Committees.
(1)There shall be constituted by the Government, by order, such number of Wards ,Committees to the Corporation as may be determined by them, so however, that each Wards Committee shall consist of not less than ten wards:Provided that in constituting Ward Committees the Government shall maintain geographical contiguity as far as possible.(2)Each Wards Committee shall consist of the members elected from the wards for which the Wards Committee is constituted:Provided that such officers of the Corporation as the Commissioner may specify shall attend the meetings of the Wards Committee and shall have the right to speak in and otherwise to participate in the meetings of the Wards Committee but shall not have the right to vote.(3)The Chairperson of the Wards Committee shall be elected by the Members thereof from among themselves in the prescribed manner. He shall hold office for a period of one year from the date of election and shall be eligible for re-election.(4)The Chairperson shall cease to hold office if he ceases to be a member of the Wards Committee. Any casual vacancy in the office of the Chairperson shall be filled by election of another Chairperson from among the elected members of the Wards Committee, as soon as may be, after the occurrence of the vacancy.(5)The powers and functions of the Wards Committee and the manner of conduct of business at its meetings shall be such as may be prescribed.
