Section 4(1) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
(1)After consideration of the Wards Committee by the Commissioner and Director of Municipal Administration under Section 5-B of the Act. The Municipal Commissioner within a week from the date of issue of such order shall specify an officer of the Municipality to be the Secretary of each Wards Committee.
