Section 12 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
12. Record of Proceedings (Election of President and Vice-President).
- Immediately after the declaration of the result of the election, the Presiding Officer shall, -(a)prepare a record of the proceedings of the meeting and sign it attesting with his initials every correction made therein and shall also permit any members present at the meeting to affix their signatures to such record, if they so desire.(b)publish on the notice board of the Mandal Praja Parishad a notice signed by him stating the name of the person elected as President or Vice-President, as the case may be of the Mandal Praja Parishad and send a copy of such notice to the State Election Commission, Commissioner of Panchayat Raj and the District Collector. A copy of the notice shall also be given to the candidate who is declared to have been elected.
