Section 12(4) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
(4)When the conduct of a member in the opinion of the Chairperson is disorderly, he/she may direct that such member shall withdraw from the meeting of Wards Committee and such member shall thereupon withdraw and shall not be allowed to attend for the remainder of the day's meeting.
