Section 7 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
7. Special Election programme.
- Notwithstanding anything contained in these rules, where the election process is interrupted or the election programme has to be altered on account of the orders of any Court of Law or for other valid reasons to be recorded in writing, it shall be competent for the State Election Commissioner either generally or in respect of all or any of the wards of a municipality to alter the election programme notified under Rule 6 and to re- notify the election programme as he deems fit in the circumstances of the case without having regard to the guidelines mention in the said rule and the election officer shall give effect to the same.Provided that where the election programme is re-notified under this rule commencing from the making of nominations, the nominations already made shall be disregarded and the deposits, if any, made shall be refunded.
