Section 65(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(3)It shall be competent for the State Election Commission to issue such instructions, as they may deem necessary, for the purposes of carrying out the provisions of sub-rules (1) and (2) thereof.Appendix 1Form - INomination paper to be filled by the Candidate[See Rule 6(1) and (4)]Election to the ....................... Municipality.Nomination of ....................... for election as Chairman of Municipal council of ...............................
