Section 5(4) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
(4)If at such a meeting the Chairperson is not elected another special meeting shall be convened for the purpose by the Secretary within a week from the date of such meeting. A notice of three clear days shall be given to the members of Wards Committee for convening the meeting indicating therein the date, time and place of the meeting:Provided that where the election of Chairperson could not be conducted in the first two meetings for want of quorum the Chairperson shall be elected in the third meeting from among the members present without insisting quorum.
