Section 98 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
98. Another person appointed as Tribunal.
- If during the course of the trial the person appointed under Section 75 of the Act, as an election tribunal, is for any reason unable to perform his functions the Government shall appoint another person as election tribunal in accordance with the provisions of Section 75 of the Act, and the trial shall thereafter be contained as if he has been appointed as the tribunal from the commencement of the trial:Provided that the tribunal so appointed may if it thinks fit recall and reexamine any of the witness already examined.
