Section 51 in Andhra Pradesh Municipalities Act, 1965
51. Presidency of council and Chairperson.
(1)(a)Every meeting of the council shall be presided over by the Chairperson; in his absence by the Vice- Chairperson and in the absence of both the Chairperson and the Vice-Chairperson by a member included in the panel of temporary chairmen prepared in the manner specified in clause (b). Where no such temporary Chairperson is also present and if there is quorum, one of its members may be chosen by the meeting to preside for the occasion.(b)At the first meeting in every year, of the council, the Chairperson may nominate from amongst the elected members a panel of not more than four temporary chairmen, any one of whom may preside at any meeting of the council in the absence of the Chairperson and the Vice-Chairperson in the order in which they are nominated in the panel. The panel of temporary chairmen so nominated shall remain in force until a new panel of temporary chairmen is nominated.(2)The Chairperson shall preserve order and shall decide all points of order arising at or in connection with meetings. There shall be no discussion on any point of order and the decision of the Chairperson on any point of order shall, save as otherwise expressly provided in this Act, be final.(3)(a)Where the conduct of a member is in the opinion of the Chairperson disorderly, he may direct that such member shall withdraw from the meeting of the council and such member shall thereupon withdraw and shall not be allowed to attend for the remainder of the day's meeting.(b)If any member who has been ordered to withdraw, continues to remain in the meeting, the Chairperson may take steps to cause him to be removed.(4)The Chairperson may, in the case of grave disorder arising in any meeting, suspend the meting for a period not exceeding three days.Explanation. - Chairperson in this section and Section 52 includes the Vice-Chairperson, temporary Chairperson or member presiding for the occasion.(5)(a)The Chairperson may, if he deems it necessary, name a member who disregards the authority of the chair or abuses the rules, bye-laws or regulations of the council by persistently and wilfully obstructing the bussines thereof.(b)If a member is so named by the Chairperson, the Chairperson shall at a meeting of the council forthwith put the question that the member (naming him) be suspended from functioning in the council as such for a period not exceeding three consecutive months reckoned from the date of that meeting. Provided that the council may, at any time resolve that such suspension be terminated.(c)A member suspended under this sub-section shall forthwith withdraw from the precincts of the council.
