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State of Andhra Pradesh - Section

Section 15 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

15. Quorum for election of Members (Co-opted), Zilla Praja Parishad.

- No meeting for the conduct of election of members (Co-opted) shall be held unless there be present at the meeting atleast one-half of the number of members then on the Zilla Praja Parishad who are entitled to vote at the election, that is, members specified in clause(i) of sub-section (3) of section 177 within one hour form the time appointed for the meeting.Explanation. - For the purpose of this rule, in the determination of one-half of the members, any fraction below 0.5 shall be ignored and any fraction of 0.5 or above shall be taken as one.