Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 15 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

15. Uncontested election.

- After the list of contesting candidates is published under Rule 14, if there is only one contesting candidate, the Election Officer shall declare the candidate as duly elected. If the number of contesting candidates is more than one, a poll shall be held. If there are no valid nominations to fill the seats the Election Officer shall report the same to the State Election Commission through the Election Authority.