Section 32 in Andhra Pradesh Municipalities Act, 1965
32. Rules and Regulations for proceedings of Council.
- The council shall observe the rules in Schedule I and may make regulations not inconsistent therewith or with other provisions of this Act or any rules made by the Government in regard to the following matters, namely:-(a)the time and place of its meetings;(b)the manner in which notice thereof shall be given;(c)the preservation of order and the conduct of proceedings at meetings, and the powers which the Chairperson may exercise for the purpose of enforcing his decisions on points of order;(d)the transaction of business by any committee constituted under Section 31-A;(e)the persons by whom receipts may be granted for money paid to the council; and(f)all other similar matters.
