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State of Andhra Pradesh - Section

Section 104 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

104. Maximum election expenses.

- The total of the election expenses incurred or authorized to be incurred by each contesting candidate in connection with an election shall not exceed the amount specified for each office in the order made by the State Election Commission in this behalf.Form-I(See Rule 6)Notice for the Election of Member / Sarpanch(i)Name of the Gram Panchayat(ii)Name of the Mandal Praja Parishad(iii)Number of Members inclusive of Sarpanch(iv)Number of the wards for which the Members are to be elected.(v)Reservation particulars where the office of Sarpanch is reserved:(vi)Reservation particulars of ward members
Category Ward Nos.
ST(W)  
ST(G)  
SC (W)  
SC (G)  
BC (W)  
BC(G)  
Women  
(vii)Nomination papers shall be presented(a)On (dates)(b)Time (hours) from to(c)Place(d)To (Whom)(viii)Scrutiny of nomination papers(a)Place(b)Date(c)Time(ix)Withdrawal of candidature(a)Place(b)Last Date(c)Time(x)Polling shall be held(a)Place(b)Date(c)Time(xi)Counting of votes(a)Place(b)Date(c)Time(xii)Declaration and publication of results(a)Place(b)Date(c)Time(xiii)Meeting for the election of Upa-Sarpanch(a)Place(b)Date(c)TimeReturning OfficerForm-II(See Rule 6)Notice of Election for the Office of Members, Mandal Parishad / Zilla Praja Parishad ..................................................Notice is hereby given that -
(1)An election is to be held for the office of the Members of Mandal Praja Parishad / Zilla Praja Parishad ....................................................
(a)Total number of members of Territorial constituencies :
(b)Reservation particulars :
Reservation Category Name of the territorial constituency
ST(W)  
ST(G)  
SC (W)  
SC (G)  
BC (W)  
BC(G)  
Women  
(2)Nomination papers may be delivered by a candidate or his proposer to the undersigned or to ........................ (person authorized) between 10.30 A.M. and 5.00 P.M. from ................... to ......................
(3)Forms of nomination papers may be obtained at the place and time aforesaid.
(4)The nomination papers will be taken up for scrutiny at .......................... on ......................... at ..............................
(5)Notice of withdrawal of candidature may be delivered by a candidate or his proposer or by his election agent who has been authorised in writing to deliver it either of the officers specified in paragraph (2) above at his office before 3.00 P.M. on the ...........................................
(6)In the event of election being contested, the poll will be taken on............................. between the hours of ............................ and ..............................
Place :  
Date : Returning Officer
Form-III(See Rule 8 (1))Gram Panchayat ...............................(Scheduled Area / Non-Scheduled Area)Nomination PaperPart-I {||-| 1.| Name of the Office| :| Member /Sarpanch|-| 2.| Name or number of the ward| :||-| 3.| Whether the ward is reserved for| :| (a) SCs|-|||| (b) STs|-|||| (c) BCs (d)Women|-| 4.| Full name of the candidate| :||-| 5.| Father's /Mother's/Husband's name| :||-| 6.| Serial Number of candidate in the Electoral Roll| :||-| 7.| Age| :||-| 8.| Sex| :||-| 9.| Occupation and Address| :||-| 10.| Full name of the proposer| :||-| 11.| Serial Number of proposer in the electoral roll| :||-| 12.| Signature of the proposer| :||}Part-II (Candidate's Declaration)I, the candidate mentioned in Part - I assent to this nomination and hereby declare.
(a)that I have completed ........................ years of age
(b)that the code of conduct prescribed by the State Election Commission has been read by me/ read over to me and I will abide by it.
(c)that my name and my father's/mother's/husband's name have been correctly spelt out above in telugu language.
(d)that to the best of my knowledge and belief, I am qualified and not also disqualified for being chosen to fill the seat.
Signature of the candidatePart-III (Declaration in case of SC/ST/BC candidate)I hereby declare that I am a member of the ........................................................................Caste / Tribe which is a Scheduled Caste / Scheduled Tribe / Backward Class in the State of Andhra Pradesh is relation to ................................. District or area in the State.Signature of CandidateThe above declaration is solemnly affirmed before me (name of the officer in block letters) by .................................................... who is personally known to me / who has been identified to my satisfaction by.................................of....................................
  Signature of the Gazetted Officer or any other officer of the Revenue Department not below the rank of a MRO (Tahsildar).
(Seal of office) Full designationDate
Part-IV (To be filled by the Returning Officer)Serial No. of Nomination Paper ....................................................This nomination paper was delivered to me at my office at ......................... (hour) on ................................... (date) by the candidate / proposer.Signature of the Returning Officer or other authorised personPart-V (Decision of Returning Officer accepting or rejecting the nomination paper)I have examined this nomination in accordance with rule 12 of A.P.P.R. (Conduct of Elections) Rules, 2006 and decide as follow:Accepted / Rejected
Date:................ Returning Officer
   
................................................. (Perforation ) ................................................Part-VI Receipt for Nomination Paper and Notice for Scrutiny(To be handed over to the person presenting the nomination paper)Serial No. of Nomination Paper.......................................The Nomination paper of...............................a candidate for election of Sarpanch / Member of Ward No................ of..................................... Gram Panchayat was delivered to me at ............... (hour) on ................. (date) by the ............................ candidate/proposer.All nomination papers will be taken up for scrutiny at............. (hour)........... on...................... (date) at ................................................................ (place).
Date:................ Returning Officer
   
Form-IV(See Rule 8 (1))Nomination PaperPart-IElection to the Office of Member .................................................... Territorial Constituency ..................................................... Mandal Praja Parishad / Zilla Praja Parishad.I nominate as a candidate for election to the office of Member ................................. Territorial Constituency ....................................... Mandal Praja Parishad/Zilla Praja Parishad.
Name of the candidate :
Father's / Mother's / Husband's Name :
Postal address of the candidate :
His / her name is entered at Serial Number ........................ in Section Number .......................... of the electoral roll for ............................................. Gram Panchayat comprised in the Mandal Praja Parishad ................................................My name is ............................................... and it is entered at Serial Number .................. in Section Number ..................... of the electoral roll for the Gram Panchayat ................................. falling within the Territorial constituency .................................... of Mandal Praja Parishad / Zilla Praja Parishad..........................................
Date:................ Signature of Proposer.
   
Part-II (Candidate's Declaration)I, the candidate mentioned in Part-I assent to this nomination and hereby declare -
(a)that I have completed .................... years of age.
(b)
(i)that I am set up at this election by the ................................... party, which is recognised National Party / State Party / Registered Political Party with reserved symbol (strike out which is not applicable) and that the symbol reserved for the above party be allotted to me.
OR
(b)
(ii)that I am set up at this election by the ............................... party, which is a Registered Political Party without reserved symbol and that I am contesting this election as an independent candidate (strike out which is not applicable) and that the symbols I have chosen, in order of preference, are:-
(i).............................. (ii) .............................. (iii) ..............................
(c)that my name and my father's / mother's / husband's name have been correctly spelt out above in telugu.
(d)that to the best of my knowledge and belief, I am qualified and not also disqualified for being chosen to fill the seat in the Mandal Praja Parishad / Zilla Praja Parishad.
(e)that the code of conduct proscribed by the State Election Commission is read by me/ is read over to me and I will abide by it.
Signature of the CandidatePart-III (Declaration in the case of Scheduled Caste / Scheduled Tribe / Backward Class Candidate)I further declare that I am a member of the ................................. Caste / Tribe which is a Scheduled Caste / Scheduled Tribe / Backward Class of the State of Andhra Pradesh in relation to ................................. district or area in the State.
Date:................ Signature of the Candidate
   
The above declaration is solemnly affirmed before me ............................................ (name of the officer in block letters) by ........................................... who is personally known to me / who has been identified to my satisfaction by ................................ of .....................................
  Signature of the Gazetted Officer or any other officer of the Revenue Department not below the rank of a MRO (Tahsildar).
(Seal of office) Full designationDate
Part-IV (To be filled by the Returning Officer)Serial Number of Nomination Paper ................................This nomination was delivered to me at my office at ............... (hour) on ....................... (date) by the candidate / proposer.
Date:................ Returning Officer
   
Part-V (Decision of Returning Officer accepting or rejecting the Nomination Paper)I have examined this nomination paper in accordance with Rule 12 and decide as follows.Accepted / Rejected
Date:................ Returning Officer
   
Part-VI (Receipt for Nomination Paper and notice for Scrutiny)(To be handed over to the person presenting the nomination paper)Serial Number of Nomination paper ......................The nomination paper of .................................................... a candidate for election to the office of Member ...................................... Territorial Constituency .................................... Mandal Praja Parishad / Zilla Praja Parishad was delivered to me at ................ (hour) on ................... (date) by the candidate / proposer.All nomination papers will be taken up for scrutiny at ................. (hour) on .................... (date) at ...................................................... (place).
Date:................ Returning Officer
   
Form-V(See Rule 11)List of Nominations ReceivedElection to Sarpanch / Member of Ward No. ............. of ............................. Gram Panchayat / Member, ............................ Territorial Constituency of ............................... Mandal Praja Parishad / Zilla Praja Parishad.
S.No. of Nomination Paper Name of Candidate Father's or Husband's Name Age of the candidate Occupation & Address Particulars of Caste or Tribes for candidatesbelonging to SC or ST or BC Electoral Roll number of Candidate Name of the Proposer Electoral Roll No. of Proposer * Name of the Political Party (National / Stateor registered) by which the candidate claims to have been set up/independent candidate *Symbols chosen in order of preference by thecandidate
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11)
                     
                     
                     
The nomination papers will be taken up for scrutiny at ............. A.M. / P.M. on ................. (date) at ......................... (place).
Place: Signature of the Returning Officer or other authorised person
Date:  
* Applicable in case of election to Member, Mandal Praja Parishad / Zilla Praja Parishad.Form-VI(See Rule 12(4))List of Validly Nominated CandidatesElection to Sarpanch / Member of Ward No. ............. of ............................ Gram Panchayat / Member, ......................................... Territorial Constituency of ........................................ Mandal Praja Parishad / Zilla Praja Parishad.
S.No. Name of the Candidate Name of father's / mother's / husband's Address of Candidate * Party affiliation, if any
(1) (2) (3) (4) (5)
1        
2        
3        
4        
5        
Place: Returning Officer
Date:  
* Applicable in case of election to Member, Mandal Praja Parishad / Zilla Praja Parishad.Form-VII(See Rules 14 (1))Notice of Withdrawal of CandidatureElection to Sarpanch / Member of Ward No. ............. of ................................. Gram Panchayat / Member, ............................ Territorial Constituency of ........................... Mandal Praja Parishad / Zilla Praja Parishad.ToThe Returning Officer,....................................I, .......................................................... a candidate validly nominated at the above election do hereby give notice that I withdraw my candidature.
Place:  
Date: Signature of Candidate
This notice was delivered to me at my office at ............... (hour) on ................... (date) by ............................................ (name) * the candidate / candidate's proposer / candidate's election agent who has been authorised in writing by the candidate to deliver it.
Date: Returning Officer
   
-----------------------------------------------------------------------------------------------Receipt for Notice of Withdrawal(To be handed over to the person delivering the notice)The notice of withdrawal of candidature by ............................................. a validly nominated candidate at the election to the office of the Sarpanch / Member of Ward No. .......... of ..................................... Gram Panchayat / Member, ............................ Territorial Constituency of ............................... Mandal Praja Parishad / Zilla Praja Parishad was delivered to me by the * candidate / candidates proposer / candidate's election agent who has been authorised in writing by the candidate to deliver it at my office at ............. (hour) on ................... (date).Returning Officer.* Strike off the inappropriate alternatives.Form-VIII(See Rules 14 (2))Publication of Notice of Withdrawal of CandidatureElection to Sarpanch / Member of Ward No. ............. of ............................ Gram Panchayat / Member, ................................... Territorial Constituency of ............................... Mandal Praja Parishad / Zilla Praja Parishad.Notice is hereby given that the following validly nominated candidate / candidates at the above election withdraws / withdraw his candidature / their candidature today.
Name of the validly nominated candidate Address of the validly nominated candidate Remarks
1.    
2.    
3.    
Etc.    
Date: Returning Officer
   
Form-IX(See Rule 15)List of Contesting CandidatesElection to Sarpanch / Member of Ward No. ............... of .......................... Gram Panchayat / Member, ............................................. Territorial Constituency of ........................................... Mandal Praja Parishad / Zilla Praja Parishad.
S.No. Name of the Candidate Address of the candidate * Party affiliation, if any Symble Allotted
(1) (2) (3) (4) (5)
1        
2        
3        
4        
etc.        
Place : Returning Officer.
Date:  
* Applicable in case of election to member, Mandal Praja Parishad / Zilla Praja Parishad.Note: