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

6. Publication of election notice.

- The Election Officer shall, on the basis of the election notification issued by the State Election Commission, prepare and publish a notice on the notice board of the Municipality and in one or more conspicuous places in each ward of the Municipality for which election is due in English and in the main language of the District stating:
(a)the number of members to be elected
(b)the wards for which they are to be elected;
(c)the category for which it is reserved, namely, for the members of the Scheduled Tribes, the Scheduled Castes, Women and Backward Classes as the case may be, under section 8(1) of the Act;
(d)the date upto which, the places at which and the hours between which and to whom nomination papers shall be presented, which shall be a date not earlier than the fourth day and not later than the tenth day after the date of publication of the election notice, whether or not it is a public holiday;
(e)the date on which, the hours between which and the place at which the nomination papers will be taken up for scrutiny, such date being the date, next to the last date fixed for the presentation of nomination papers, whether or not it is a public holiday;
(f)the last date and time for withdrawal of the candidature, which shall not be later than 3'o' clock in the after noon of the third day after the date fixed for scrutiny of nominations whether or not it is a public holiday;
(g)the date on which and place or places at which the poll will be taken, should there be a poll and the hours during which the poll will be taken:
(i)Provided that the date on which a poll shall be taken shall be a date not earlier than the twelfth day after the date for withdrawal of candidatures:
(ii)Provided further that the total period allotted to any one day for polling at an election in a ward shall not be less than eight hours; and
(h)the day on which and the place and the hour at which the counting of votes shall commence.