Section 63 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
63. Publication of results.
(1)The name or names of the candidate or candidates duly elected shall be forwarded without delay by the Election Officer to the Director of Printing and Stationery, Government Central Press Hyderabad for publication in the Andhra Pradesh Gazette and shall also be published on the notice board of the Municipal Office.(2)The Election Officer shall send a list of elected candidates to the State Election Commission, the Election Authority and the Collector concerned and also to the Revenue Divisional Officer concerned.
