Section 63 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
63. Grant of Election Certificate.
- As soon as may be after a candidate has been declared by the Returning Officer under rule 15 or, as the case may be, under rule 62 to have been elected, the Returning Officer shall grant such candidate a certificate of election in Form XXIX and obtain from the candidate an acknowledgement of its receipt duly signed by him immediately.
