Section 12 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
12. Powers and functions of Chairperson.
(1)The Chairperson of the Wards Committee shall convene the meetings of the Wards Committee. Every meeting of the Wards Committee shall be presided over by the Chairperson.(2)At the first meeting in every year of the Wards Committee the Chairperson may nominate from among the members a panel of not more than two temporary Chairpersons, any one of whom presides at any meeting of the Wards Committee in the absence of Chairperson in the order in which they are nominated in the panel.(3)The Chairperson shall preserve over and shall decide all points of order arising at or in connection with the meeting. There shall be no discussion on any point of order and the decision of Chairperson on any point of order shall be final.(4)When the conduct of a member in the opinion of the Chairperson is disorderly, he/she may direct that such member shall withdraw from the meeting of Wards Committee and such member shall thereupon withdraw and shall not be allowed to attend for the remainder of the day's meeting.(5)If any member who has been ordered to withdraw continues to remain in the meeting, the Chairperson may take steps to cause him to be removed.
