Section 62 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
62.
(1)If any question arises as to the interpretation of these rules, otherwise than in connection with an enquiry held under the rules for the decision of disputes as to the validity of an election, the question shall be referred to the Government whose decision shall be final:Provided that the *[State Election Commission] shall not entertain any petition relating to irregularities that arise from the time of calling for nominations and till the declaration of results. Such cases shall be decided by the Election Tribunal.(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 thereto prior to the declaration of the results. Any election held or continued in contravention of the orders of the *[State Election Commission] under this rule, shall be void and of no effect whatsoever.(3)Unless it is otherwise ordered by the *[State Election Commission], election proceedings stayed under this rule shall, on cancellation of the stay order, proceed from the stage at which they were stayed on fresh dates, to be fixed.(4)If any difficulty arises as to the holding of any election under these rules, the *[State Election Commission], may, by order, do anything not inconsistent with these rules which appears to them necessary for the proper holding of the election.
