Section 65(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(2)Pending the decision of the State Election Commission on any such reference made to them or the issue of final orders on any enquiry which the State Election Commission may institute upon receipt of information that an election is being or about to be held in contravention of the rules it shall be lawful for the State Election Commission to direct the stay of the election proceedings at any stage thereof prior to the declaration of the results. Any election held on continued in contravention of the orders of the State Election Commission under this rule shall be void and of no effect whatsoever.
