Section 21(1) 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
(1)A candidate for the office of the Chairperson or Vice-Chairperson of a Zilla Praja Parishad shall be proposed by one member and seconded by another. If any candidate claims to be contesting on behalf of a recognised political Party, he shall produce an authorisation from the president of the Party in the State or a person duly authorised by the State President under his office sea1 and such authorisation shall be produced before the Presiding Officer before 10.00AM. on the day of the election. The names of all candidates, validly proposed and seconded, shall be read out along with the name of the Political Party which has set him up, by the Presiding Officer in the meeting.
