Section 35A in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
35A. None of the Above (NOTA) option on Ballot Papers.
(1)Notwithstanding anything contained in these Rules, in the Postal Ballot Papers and in the Ballot Papers used for conduct of poll at polling stations with Ballot Boxes or Electronic Voting Machines (EVMs), provision shall be made for ,None of the Above, (NOTA) option for the benefit of those electors who may wish to exercise their option of not voting to any of the candidates in the fray. The last panel of the ballot paper below the last candidate shall be earmarked for ,None of the Above, (NOTA) option.(2)The State Election Commission may give such directions, as may be necessary, for effective implementation of ,None of the Above, (NOTA) option.
