Section 6(8) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(8)In the case of every nomination filed in respect of a reserved seat for Scheduled Tribes, Scheduled Castes and Backward Classes, a declaration in Form III made before an Officer not below the rank of a Deputy Tahsildar of a Revenue Department by the candidate shall be attached to the nomination.
