Section 16(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(3)No person shall be appointed as an election agent who is disqualified under Section 15 of the Andhra Pradesh Municipalities Act, 1965, excepting those mentioned in Clauses (f) and (g) of sub-section (2) thereof.
