Section 19B(b) in Andhra Pradesh Panchayat Raj Act, 1994
(b)has no good reason or justification for the failure, the Andhra Pradesh Election Commission for Local Bodies shall, after following the procedure prescribed, by order published in the Andhra Pradesh Gazette, declare him:(i)to be ineligible for a period of three years from the date of the said order to contest any election held for any office under this Act; and(ii)to have ceased to hold office; in case he is elected.]
