Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(3) in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006

(3)On the same day soon after the election of the member specified above, another meeting in which they will Participate will be held in the office of Mandal Praja Parishad for the election of the President / Vice-President of the Mandal Praja Parishad at the hour to be announced on the notice board of the office. If for any reason such an election is not held on that day, it will be held on the next day whether or not it is a holiday observed by the Mandal Praja Parishad.The Member is requested to make it convenient to attend that meeting also.
Place: (Signature)
Date: Designation
Form-III(See Rule 5(1))Nomination PaperElection of the Member of Mandal Praja Parishad .................................................I hereby nominate Sri/Smt/Kum........................... as a candidate for election as a member specified under clause (v) of sub-section (1) of Section 149 of the Andhra Pradesh Panchayat Raj Act, 1994.