Section 60 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
60.
(1)The name of the candidate duly elected shall be forwarded with no delay by the Election Officer to the Director of Printing and Stationery, Government Central Press, Hyderabad for publication in the Andhra Pradesh Gazette and shall also be published on the notice board of the Municipal Office.(2)The Election Officer shall intimate the name of the candidate elected to the office of the Chairperson of the Municipality/Nagar Panchayat together with his address to the Election Authority and the Collector concerned and in case of first, second and third grade municipalities to the Revenue Divisional Officer concerned also.
