Section 27 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
27.
(1)The Chairperson shall, on the requisition in writing of not less than one-half of the members then on the Wards Committee convene a meeting of the Wards Committee provided the requisition specified the day, other than a public holiday, the time and the purpose for which the meeting is to be held. The requisition shall be delivered at the office of the Wards Committee during office hours, to the Chairperson, Secretary or any other person who may then be incharge of that office atleast seven clear days before the day of the meeting.(2)Where the Chairperson fails within forty eight hours from the delivery of such requisition to call a meeting on the day specified therein, such meeting may be called by the members who singed the requisition on giving the notice of three clear days to the other members.
