Section 5 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
5. Election of Chairperson.
(1)The Secretary of the Wards Committee shall within fifteen (15) days from the date of publication of Notification in District Gazette constituting Wards Committees issue a notice of seven (7) clear days to the members of the Wards Committee fixing the date, time and place to elect the Chairperson of the Wards Committee from among themselves in a meeting specially convened for the purpose. He shall also conduct election to the office of Chairperson on the appointed day.(2)The election shall be conducted within fifteen (15) days from the date of issue of notice under Rule 1.(3)The quorum for the meeting shall be not less than one-half of the members of the Wards Committee.(4)If at such a meeting the Chairperson is not elected another special meeting shall be convened for the purpose by the Secretary within a week from the date of such meeting. A notice of three clear days shall be given to the members of Wards Committee for convening the meeting indicating therein the date, time and place of the meeting:Provided that where the election of Chairperson could not be conducted in the first two meetings for want of quorum the Chairperson shall be elected in the third meeting from among the members present without insisting quorum.(5)Such meetings shall be presided over by the Secretary of the Wards Committee.
