Section 10 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
10. Minimum number of members required for enabling the Authority to function.
- In case the Government do not find it possible to nominate all the members of the Authority as prescribed in clause (i) of sub-section (3) or clause (ii) of sub-section (3) of Section 4 of the Act or to fill casual vacancies which may have arisen, the Authority may still function provided there are at least five members of the Authority at the time of the meeting.
