Section 5(1) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
(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.
