Section 9 in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006
9. Quorum for election of President and Vice-President.
(1)No meeting for the conduct of election of President and Vice-President of a Mandal Praja Parishad shall be held unless there be present at the meeting atleast one half of the number of members then on the Mandal Praja Parishad who are entitled to vote at the election, that is, members specified in clause (i) of sub-section (1) of section 149, within one hour from the time appointed for the meeting.Explanation. - For the purpose of this rule, in the determination of one-half of the members, any fraction below 0.5 shall be ignored and any fraction of 0.5 or above shall be taken as one.(2)Where the Election of President or Vice-President could not be conducted in the first two special meetings convened for the purpose, for want of quorum, the President or Vice-President shall be elected in the subsequent meeting or meetings convened for the purpose from among the members present without insisting for quorum.
