Section 99 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
99. Attendance of Law Officer.
(1)The Tribunal may require the Government Pleader in-charge of Municipal Administration or some person acting under his instruction to attend at the trail.(2)The said Government Pleader or the person acting under his instructions shall when so required, attend at the trial and shall take such part therein as the Tribunal may direct.
