Section 181(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)The first meeting of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] to elect a Chairperson and Vice-Chairperson shall be called as soon as may be, after the results of the ordinary elections to the office of elected members of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] have been published. The notice of the date and time of the meeting for the election of Chairperson and Vice-Chairperson shall be given to the elected members in the prescribed manner:Provided that if, for any reason, the election of the Chairperson or Vice-Chairperson is not held on the date fixed as aforesaid, the meeting for the election of the Chairperson and Vice-Chairperson shall be held on the next day, whether or not it is a holiday observed by the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
