Section 47(1) in Andhra Pradesh Municipalities Act, 1965
(1)The Chairperson shall(a)make arrangements for the election of the Vice-Chairperson;(b)convene the meeting of the council;(c)refer any resolution of the council for its re-consideration which, in his opinion is in excess of the powers of the council or inconsistent with any law; and(d)exercise all the powers and perform all the functions specifically conferred or imposed on the Chairperson by this Act.
