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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006

(1)A candidate for election of Member (co-opted) shall be nominated by means of a nomination paper in Form-III duly proposed by one elected member and seconded by another elected member. On the nomination paper the candidate shall also sign the declaration therein expressing his willingness to stand for election. The nomination shall be filed before the presiding Officer at the office of the Mandal Praja Parishad before 10.00 AM on the date fixed for the meeting. No member shall propose or second more than one candidate. Nominations shall not be received after the appointed time.