Section 4 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
4. Administrative Machinery for the Conduct of Elections.
(1)(a)The conduct of Elections to all Municipalities in the State shall be under the superintendence, direction and control of the State Election Commission(b)The Election authority appointed by the State Election Commission shall exercise such powers and perform such functions in connection with the conduct of elections under these rules, as may be assigned to him under the Act and the rules.(2)The District Collector shall be the District Election Authority. He shall, within his Jurisdiction perform such functions of the Election Authority under these rules as may be assigned to him by the Election Authority.(3)Subject to the general superintendence, direction and control of the Election authority, the District Election Authority shall be responsible for the conduct, co-ordination and supervision of all works in connection with the conduct of the elections to the Municipalities within his jurisdiction.(4)The Election Authority may appoint one or more persons who shall be an officer or officers of the Local Authority or the Government as Additional Election Officer or Assistant Election Officer and they shall, subject to the control of the Election Officer be competent to perform all or any functions of the Election Officer, except the functions which relate the scrutiny of nominations, unless the Election Officer is unavoidably prevented from performing the said function
