Section 3 in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006
3. Convening of special meeting for election of Member (Co-opted), Mandal Praja Parishad.
(1)The election of the member specified in clause (v) of sub-section (1) of section 149 (hereinafter in this Part referred as the "Member (Co-opted)) shall be held in the office of the Mandal Praja Parishad at a special meeting of the members of the Mandal Praja Parishad specified in clauses (i) to (iv) thereof, convened and presided over by any Gazetted Officer of the Government authorised by the District Collector in Form - I in this behalf.(2)The Notice of the date and hour of such meetings shall be given in Form-II in Telugu language to the members of the Mandal Praja Parishad specified in clauses (i) to (iv) of sub-section (1) of section 149, atleast three clear days in advance of the date of the meeting by the Gazetted officer of the Government authorised by the District Collector under sub-rule(1).
