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State of Andhra Pradesh - Section

Section 17 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

17. Record of proceedings (Members (Co-opted)), Zilla Praja Parishad).

- Immediately after the declaration of the result of the election, the Presiding Officer shall, -
(a)prepare a record of the proceedings of the meeting and sign it attesting with his initials every correction made therein and shall also permit any members present at the meeting to affix their signatures to such record, if they so desire.
(b)publish on the notice board of the Zilla Praja Parishad a notice signed by him, stating the name of the person elected as Member (Co-opted) of the Zilla Praja Parishad and send a copy of such notice to the State Election Commission, the Commissioner, Panchayat Raj and the District Collector. A copy of this notice shall also be given to the candidate who is declared elected.