Section 58 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
58.
(1)If any person has been elected as a Member of a ward or wards and also as Chairperson of the Municipality/Nagar Panchayat, he shall, by notice in writing signed by him, intimate to the Election Officer as to whether he chooses to be Chairperson or Member, to serve. Such intimation shall reach the Election Officer, within 15 days of the declaration of the last result of elections of the Municipality/Nagar Panchayat.(2)On receipt of the intimation, the Election Officer, shall declare the said person to have been elected to the office of the Chairperson or a Member chosen by him. In default of such intimation, the Election Officer shall declare him to have been elected to the office of the Chairperson. In that case, election proceedings shall be started afresh for filling up the vacancy or vacancies to the office of the Member for which such person has been elected.
