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State of Andhra Pradesh - Section

Section 25 in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006

25. Postponement of Meeting.

- Notwithstanding anything contained in these rules, the State Election Commission may, for sufficient reasons to be recorded in writing, direct, from time to time, the postponement or alteration of the date of any meeting convened under these rules and the Presiding Officer concerned, shall give effect to the directions, issued.Form-I(See Rule 3(1))I ......................................................... (name) ........................................... District Collector hereby authorise Sri ....................................................... (Designation) to convene the special meeting of the members of Mandala Parishad ....................................................... for the election of Member (Co-opted) / President / Vice-President of the said Mandal Praja Parishad.
Place: (Signature)
Date: District Collector
Form-IINotice of Election(See Rules 3(2) and 8(2))Notice is hereby given to Sri ............................................. Member of the ............................................... Mandal Praja Parishad that a special meeting of the Members of the Mandal Praja Parishad will be held at (time) ................... on (date) ............................. at its office for the election of the Member specified in clause (v) of sub-section (1) of Section 149 of the Andhra Pradesh Panchayat Raj Act, 1994. The member is requested to make it convenient to attend the meeting.
(2)The following details regarding nominations are also furnished to the members for information:
(i)Nomination papers which shall be in Form-III appended to the Andhra Pradesh (Conduct of election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad) Rules, 2006 may be delivered to the Presiding Officer by the candidate or his proposer at the office of the Mandal Praja Parishad before 10.00 A.M on (date) .............................
(ii)The nomination papers will be taken up for scrutiny by the Presiding Officer at the office of the Mandal Praja Parishad on (date) ....................... between the hours of ...................... and ........................
(iii)The name of the persons whose nominations are valid will be published on the notice board of the Office of Mandala Parishad on (date) .......................... at .................................
(iv)Notice of withdrawal of any candidate from election may be delivered to the Presiding Officer by the candidate or his proposer at the Mandal Praja Parishad Office on (date) ............................... before (hour) ...............
(3)On the same day soon after the election of the member specified above, another meeting in which they will Participate will be held in the office of Mandal Praja Parishad for the election of the President / Vice-President of the Mandal Praja Parishad at the hour to be announced on the notice board of the office. If for any reason such an election is not held on that day, it will be held on the next day whether or not it is a holiday observed by the Mandal Praja Parishad.The Member is requested to make it convenient to attend that meeting also.
Place: (Signature)
Date: Designation
Form-III(See Rule 5(1))Nomination PaperElection of the Member of Mandal Praja Parishad .................................................I hereby nominate Sri/Smt/Kum........................... as a candidate for election as a member specified under clause (v) of sub-section (1) of Section 149 of the Andhra Pradesh Panchayat Raj Act, 1994.