Section 3A in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
3A. Administrative machinery for the conduct of Elections.
- (i) (a) The conduct of Elections to all Municipalities/Nagar Panchayats in the State shall be under the superintendence, direction and control of the State Election Commission.(b)The Election Authority as may be appointed by the State Election Commission shall exercise such powers and to perform such functions in connection with the conduct of elections to the Municipalities/Nagar Panchayats.(ii)The District Collector shall be the District Election Authority. The functions of the Election Authority under these rules may also be performed unless specifically otherwise provided, by the District Election Authority with his jurisdiction.(iii)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 arrangements in connection with the conduct of elections to the offices of Chairperson of the Municipal Councils/Nagar Panchayats within his jurisdiction.
