Section 186(5) in Andhra Pradesh Panchayat Raj Act, 1994
(5)The Chief Executive Officer shall, with the approval of, or on the direction of the Chairperson convene the meetings of the [Zilla Praja Parishad] [Substituted 'Zilla Parishads' by Act No. 41 of 2006, dated 23.9.2006.] so that at least one meeting of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] is held every month and if the Chief Executive Officer fails to discharge that duty, with the result that no meeting of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] is held within a period of ninety days from the last meeting, he shall be liable to disciplinary action under the relevant rules:Provided that where the Chairperson fails to give his approval for convening the meeting so as to hold a meeting within the period of ninety days aforesaid the Chief Executive Officer may himself convene the meeting in the manner prescribed.
