Section 27(2) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
(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.
