Section 4(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)(a)The conduct of Elections to all Municipalities in the State shall be under the superintendence, direction and control of the State Election Commission(b)The Election authority appointed by the State Election Commission shall exercise such powers and perform such functions in connection with the conduct of elections under these rules, as may be assigned to him under the Act and the rules.
