Section 66 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
66. Special schedule in certain cases.
- Notwithstanding anything contained in the foregoing rules, the State Election Commission may, for special reasons fix dates and periods other than those specified or fixed by or under these rules for all or any of the stages of the election proceedings connected therewith an the Election Authority and Election Offices shall give effect to the same.
