Section 8(2) 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
(2)Notice of the date and hour of such meeting shall be given in Form - II to the members specified in clauses (i) to (iv) of sub-section (1) section 149 atleast three clear days in advance of the date of the meeting fixed for the election of the President and Vice-President, Mandal Praja Parishad by the Gazetted Officer authorised by the District Collector under sub-rule (1) of rule 3. In respect of Member (Co-opted), the notice in Form -IV shall be affixed on the notice board of the Mandal Praja Parishad.
