Section 73(2) in Andhra Pradesh Municipalities Act, 1965
(2)The council may, after consideration of such proposals, sanction them with or without modification;Provided that no proposal adversely affecting any municipal officer or employee who has been in the permanent service of the municipality for more than five years and is drawing a salary of not less than fifty rupees per mensum shall be considered except at a special meeting convened for the purpose and no such proposal shall be given effect to unless assented to, by atleast one-half of the members then on the council.
