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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(1) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

(1)The Chairperson shall, on the requisition in writing of not less than one-half of the members then on the Wards Committee convene a meeting of the Wards Committee provided the requisition specified the day, other than a public holiday, the time and the purpose for which the meeting is to be held. The requisition shall be delivered at the office of the Wards Committee during office hours, to the Chairperson, Secretary or any other person who may then be incharge of that office atleast seven clear days before the day of the meeting.