Section 6(5) in Andhra Pradesh Panchayat Raj Act, 1994
(5)[ Every meeting of the Gram Sabha within 10 days from the date prescribed under sub-Section (3) shall be convened and presided over by the Sarpanch or in his absence by the Upa Sarpanch of the Gram Panchayat.] [Substituted by Section 4 of Act No. 22 of 2002.]
