Section 10 in Andhra Pradesh Municipalities Act, 1965
10. Division of municipalities into wards, etc., for the purpose of election of members.
(1)For the purpose of election of members to a council, the Government may, after consulting the council, by notification in the Andhra Pradesh Gazette,--(a)divide the municipality into as many as single member wards as the number of members notified under Section 5.x x x(b)determine the wards in which the seats, if any, reserved under sub-section (1) of Section 8 shall be set apart; and(c)declare for whom such seats are reserved.(2)x x x(3)All the electors of a ward shall be entitled to vote at an election to any seat in the ward whether reserved or not.(3-A) Where a notification issued under sub-section (1) results in the material alteration of the existing division of a municipality into wards, the Government may direct that the alteration shall take effect from the date of next ordinary elections.(3-B) Where any local area within the jurisdiction of any other local authority is included in a Municipality under Section 3, the local area shall be added to such adjoining ward or wards of the municipality, as the Government may direct.(4)When a new ward is formed, or when an existing ward is abolished, the election authority shall, with the approval of the Government, determine--(a)the ward which each elected member then on the council shall be deemed to represent; and(b)the ward or wards in which elections shall be held to fill the vacancies, if any, in the council.
