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State of Andhra Pradesh - Section

Section 5 in Election of Chairman of the Board of Trustees

5.

Where the special meeting could not be convened either for want of quorum or for any other reason, the Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, or any officer specially authorised in this behalf shall convene a meeting in accordance with Rules 1 to 4 for a second time.