Section 16(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)If a candidate set up by a recognised political party or a candidate set up by a registered political party to whom a symbol is reserved by the State Election Commission -(a)dies at any time after 10.00a.m. on the last date for making nominations and his nomination is found valid on scrutiny; or(b)whose nomination has been found valid on scrutiny and who has not withdrawn his candidature dies and in either case, a report of his death is received at any time before the publication of the list of contesting candidates; or(c)dies as a contesting candidate and a report of his death is received before the commencement of the poll, the Election Officer shall, upon being satisfied about the fact of the death of the candidate, by order, announce an adjournment of poll to a date to be notified later and report the facts to the State Election Commission and to the election authority:Provided that no order for adjourning a poll should be made in a case referred to in clause (a) except after the scrutiny of all the nominations including the nomination of the deceased candidate.
