Section 66(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(3)It shall be competent for the State Election Commission to issue such instructions, as they may deem necessary, for the purposes of carrying out the provisions of sub-rules (1) and (2) thereof.Appendix 1Nomination paper to be filled by the CandidateForm-I[See Rule 6(1) and (4) ]Nomination paper to be filled by the Candidate Election to the .................... Municipality Nomination of ................ for election as Councillor from ....................... ward.
