Section 62(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(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.
