Section 6(7) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(7)In the case of every nomination filed by a candidate belonging to Scheduled Castes, Scheduled Tribes and Backward Classes a declaration in Form-III made before an Officer not below the rank of a Deputy Tahsildar (Mandal Revenue Officer) of the Revenue Department by the candidate, shall be attached to the nomination.
