Section 101 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
101. Notice by District Election Authority for inspection of accounts.
- The District Election Authority shall, within two days from the date on which account of election expenses has been received by him under rule 100, cause a notice to be affixed on his notice board, specifying,-(a)the date on which the account has been lodged before the Mandal Parishad Development Officer;(b)the name of the candidate; and(c)the time and place at which such account can be inspected by any intending person.
