Section 343ZE(4) in Andhra Pradesh Municipalities Act, 1965
(4)It shall be competent for the State Election Commission to appoint an Election Expenditure Observer for a group of wards or for a Municipality or group of Municipalities so as to ensure that the provisions of Chapter V are strictly adhered to and in that behalf the commission may issue such instructions as it deems fit, from time to time, to such Observers.
