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State of Andhra Pradesh - Act

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

ANDHRA PRADESH
India

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

Rule 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 of 2006

Published on 10 May 2006
Commenced on 10 May 2006
[This is the version of this document from 10 May 2006.]
[Note: The original publication document is not available and this content could not be verified.]

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, 2006Published vide Notification No. G.O. Ms. No. 173, Panchayat Raj & Rural Development (Elections) DePartment, dated 10.05.2006Last Updated 12th September, 2019No. G.O. Ms. No. 173. - In exercise of the powers conferred by section 268 read with clause (v) of sub-section (1) of section 149, section 153, clause (v) of sub-section (3) of section 177 and section 181 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994), and in supersession of the rules issued in G. O. Ms. No.756, Panchayat Raj, Rural Development and Relief (Elections - III) DePartment dated 30.11.1994, as amended from time to time, the Governor of Andhra Pradesh hereby makes the following Rules relating to Conduct of Election of Members (Co-opted), President and Vice-President of Mandal Praja Parishad and Member (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad.Part-I Preliminary

1. Short tittle.

- These Rules may be called the 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.

2. Definitions.

- In these Rules, unless the context otherwise requires,-

(i)'Act' means the Andhra Pradesh Panchayat Raj Act, 1994 (Act No. 13 of 1994);

(ii)'Form' means the form appended to these rules;

(iii)'Section' means a section of the Act; and

(iv)the words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act.

Part-II Election of Member (Co-Opted) of Mandal Praja Parishad

3. Convening of special meeting for election of Member (Co-opted), Mandal Praja Parishad.

(1)The election of the member specified in clause (v) of sub-section (1) of section 149 (hereinafter in this Part referred as the "Member (Co-opted)) shall be held in the office of the Mandal Praja Parishad at a special meeting of the members of the Mandal Praja Parishad specified in clauses (i) to (iv) thereof, convened and presided over by any Gazetted Officer of the Government authorised by the District Collector in Form - I in this behalf.

(2)The Notice of the date and hour of such meetings shall be given in Form-II in Telugu language to the members of the Mandal Praja Parishad specified in clauses (i) to (iv) of sub-section (1) of section 149, atleast three clear days in advance of the date of the meeting by the Gazetted officer of the Government authorised by the District Collector under sub-rule(1).

4. Quorum for election of Member (Co-opted), Mandal Praja Parishad.

- No meeting for the conduct of election of member (Co-opted) shall be held unless there be present at the meeting atleast one-half of the number of members then on the Mandal Praja Parishad who are entitled to vote at the election, that is, members specified in clause(i) of sub-section (1) of section 149, within one hour from the time appointed for the meeting.Explanation. - For the purpose of this rule, in the determination of one-half of the members any fraction below 0.5 shall be ignored and any fraction of 0.5 or above shall be taken as one.

5. Manner of Election of Member (Co-opted), Mandal Praja Parishad.

(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.

(2)The Presiding Officer shall scrutinise the nomination papers at the Mandal Praja Parishad office after 10.A.M on the date of the meeting and his decision as to the validity or otherwise of the nomination shall be final.

(3)The Presiding Officer shall publish the list of valid nominations on the notice board of the Mandal Praja Parishad on the same day atleast one hour before the time appointed for the meeting.

(4)Any candidate wishing to withdraw his nomination may do so by delivering a letter to that effect to the Presiding Officer before the commencement of the meeting.

(5)If only one candidate is duly proposed, he shall be declared to have been elected.

(6)If the number of candidates exceeds more than one for the said seat, the election shall be held by show of hands. The Presiding Officer shall then read out the names of contesting candidates. He shall thereafter record the number of votes polled for each such candidates as ascertained by show of hands. He shall announce the number of votes secured by each candidate and shall declare the candidate who secures the highest number of votes, as elected.

(7)In the event of there being an equality of votes between the two candidates the Presiding Officer shall draw lots in the presence of the members and the candidate whose name is first drawn shall be declared to have been duly elected.

(8)The Presiding Officer shall, immediately after declaring the candidate as elected, inform them that there will be held another meeting that day or the next day for the election of President and Vice-President of Mandal Praja Parishad and that a notice announcing the time, date, venue, etc. will shortly be placed on the notice board of the Mandal Praja Parishad in Form-IV and he shall also request them to read it after the conclusion of the meeting.

6. Record of proceedings (Member (Co-opted), Mandal Praja Parishad).

- Immediately after the declaration of the result of the election, the Presiding Officer shall -

(a)prepare a record of the proceedings of the meeting and sign it attesting with his initials every correction made therein and shall also permit any members present at the meeting to affix their signatures to such record, if they so desire.

(b)publish on the notice board of the Mandal Praja Parishad, a notice signed by him, stating the name of the person elected as Member (Co-opted) of the Mandala Parishad and send a copy of such notice to the State Election Commission, the Commissioner, Panchayat Raj and the District Collector. A copy of this notice shall also be given to the candidate who is declared elected.

7. Filling up of Casual Vacancies of Member (Co-opted), Mandal Praja Parishad.

- A casual vacancy occurring in the office of a Member (Co-opted) of a Mandal Praja Parishad, shall be filled in an ordinary meeting of the Mandal Praja Parishad within a period of eight weeks from the date of occurrence of such vacancy and the procedure laid down in this Part shall apply in all other respects.

Part III – Election of President and Vice-President of Mandal Praja Parishad

8. Convening of special meeting for election of President and Vice President.

(1)On the same day on which the special meeting for election of a member (Co-opted) of Mandala Parishad is held and soon after the election of the member is over, a special meeting shall also be held by the Gazetted Officer authorised by the District Collector under sub-rule (1) of rule 3 in the office of the Mandal Praja Parishad at the hour to be announced under sub rule (8) of rule 5, for the election of President and Vice-President in the manner hereafter laid down.

(2)Notice of the date and hour of such meeting shall be given in Form - II to the members specified in clauses (i) to (iv) of sub-section (1) section 149 atleast three clear days in advance of the date of the meeting fixed for the election of the President and Vice-President, Mandal Praja Parishad by the Gazetted Officer authorised by the District Collector under sub-rule (1) of rule 3. In respect of Member (Co-opted), the notice in Form -IV shall be affixed on the notice board of the Mandal Praja Parishad.

(3)If, for any reason, the election of the President or Vice-President is not held on the date fixed as aforesaid, the meeting for the election of the President or Vice-President shall be held on the next day, whether or not it is a holiday observed by the Mandal Praja Parishad and whether the President or Vice-President could not be elected on the next day also, the matter shall be reported to the State Election Commission for fixing another date for holding election.

9. Quorum for election of President and Vice-President.

(1)No meeting for the conduct of election of President and Vice-President of a Mandal Praja Parishad shall be held unless there be present at the meeting atleast one half of the number of members then on the Mandal Praja Parishad who are entitled to vote at the election, that is, members specified in clause (i) of sub-section (1) of section 149, within one hour from the time appointed for the meeting.Explanation. - For the purpose of this rule, in the determination of one-half of the members, any fraction below 0.5 shall be ignored and any fraction of 0.5 or above shall be taken as one.

(2)Where the Election of President or Vice-President could not be conducted in the first two special meetings convened for the purpose, for want of quorum, the President or Vice-President shall be elected in the subsequent meeting or meetings convened for the purpose from among the members present without insisting for quorum.

10. Manner of Election (President and Vice-President, Mandal Praja Parishad).

(1)A candidate for the office of the President or Vice-President of a Mandal Praja Parishad, shall be proposed by one member and seconded by another. If any candidate claims to be contesting on behalf of a recognised political Party, he shall produce an authorisation from the president of the Party in the State or a person duly authorised by the State President under his office sea1 and such authorisation shall be produced before the Presiding Officer before 10.00AM. on the day of the election. The names of all candidates validly proposed and seconded shall be read out alongwith the name of the Political Party which has set him up, by the Presiding Officer in the meeting.

(2)If only one candidate is duly proposed, he shall be declared to have been elected.

(3)If there are two or more candidates an election shall be held by show of hands and votes taken of the members present at the meeting.

(4)When an election notice is issued for conducting election to both the offices of President and Vice-President, no election to the office of the Vice-President shall be conducted, unless the office of the President is filled up. Only after the completion of election of President, the Presiding Officer shall conduct election to the office of Vice-President.

(5)The Presiding Officer shall thereafter record the number of votes polled, for each such candidates ascertained by show of hands. He shall announce the number of votes secured by each candidate and shall declare the candidate who secures the highest number of votes, as elected.

(6)In the event of there being an equality of votes between two candidates, the Presiding Officer shall draw lots in the presence of the members and the candidate whose name is first drawn shall be declared to have been duly elected.

11. Disqualification for disobedience of Party whip (Mandal Praja Parishad).

(1)Every recognised political Party may appoint on behalf of that political Party a whip and intimation of such appointment shall be sent by the State President or a person authorised by him under his signature and seal and such intimation shall be sent to the Presiding Officer so as to reach him on or before 11.00 A.M. on the day preceding the day of election to the office of the President and Vice-President of the Mandal Praja Parishad.

(2)The person appointed as whip by the recognized political Party shall furnish a copy of the contents of the whip issued by him to the Presiding Officer at least an hour before the commencement of special meeting.

(3)The person appointed as whip by a recognized political Party shall, in addition to a copy of the contents of the whip issued by him, also furnish a copy of the acknowledgement obtained from the members belonging to the Party on the service of the whip to them, to the Presiding Officer before the commencement of the meeting. If any member elected on behalf of the recognized political Party refuses to receive the whip issued by him, he shall record the same and furnish a copy of it to the Presiding Officer.

(4)Any member of the Mandal Praja Parishad elected, on behalf of a recognised political Party shall cease to be a Member of the Mandal Praja Parishad for disobeying the directions of the Party whip so issued, in the manner hereinafter provided.

(5)The Presiding Officer shall, on receipt of a written report from the Party whip within three days of the election that a member belonging to his Party has disobeyed the whip issued in connection with the election, give a show-cause notice to the member concerned as to why he should not be declared to have ceased to hold office and that he should make any representation within seven days from the date of the notice. The Presiding Officer shall consider any explanation given and pass a speaking order in the matter of cessation for disobedience of the whip. If no explanation is received, the Presiding Officer shall pass an order on the basis of the material available with him.

12. Record of Proceedings (Election of President and Vice-President).

- Immediately after the declaration of the result of the election, the Presiding Officer shall, -

(b)publish on the notice board of the Mandal Praja Parishad a notice signed by him stating the name of the person elected as President or Vice-President, as the case may be of the Mandal Praja Parishad and send a copy of such notice to the State Election Commission, Commissioner of Panchayat Raj and the District Collector. A copy of the notice shall also be given to the candidate who is declared to have been elected.

13. Filling up of casual vacancies (President and Vice-President, Mandal Praja Parishad).

(1)Every casual vacancy in the office of President or Vice-President of Mandal Praja Parishad shall be filled up within a period of six months from the date of occurrence of such vacancy in accordance with the rules in this Part.

(2)The notice of date and hour of the meeting in which the election to fill up a casual vacancy in the office of President or Vice-President of Mandal Praja Parishad is to be held shall be given in Form-V to members at least three clear days in advance of such meeting. The meeting shall be presided over by a gazetted officer of the Government authorised by the District Collector in this behalf.

Part IV – Election of Members (Co-Opted) of Zilla Praja Parishad

14. Convening of special meeting for election of Members (Co-opted), Zilla Praja Parishad.

(1)The election of the members specified in clause (v) of sub-section (3) of section 177 (hereinafter in this Part referred as the "Members (Co-opted)) shall be held in the office of the Zilla Praja Parishad at a special meeting of the members of the Zilla Praja Parishad specified in clauses (i) to (iv) thereof, convened and presided over by the District Collector.

(2)The Notice of the date and hour of such meetings shall be given in Form-VI in Telugu language to the members of the Zilla Praja Parishad specified in clauses (i) to (iv) of sub-section (3) of section 177, atleast three clear days in advance of the date of the meeting by the District Collector.

15. Quorum for election of Members (Co-opted), Zilla Praja Parishad.

- No meeting for the conduct of election of members (Co-opted) shall be held unless there be present at the meeting atleast one-half of the number of members then on the Zilla Praja Parishad who are entitled to vote at the election, that is, members specified in clause(i) of sub-section (3) of section 177 within one hour form the time appointed for the meeting.Explanation. - For the purpose of this rule, in the determination of one-half of the members, any fraction below 0.5 shall be ignored and any fraction of 0.5 or above shall be taken as one.

16. Manner of Election of Members (Co-opted), Zilla Praja Parishad.

(1)A candidate for election of Member (co-opted) shall be nominated by means of a nomination paper in Form-VII 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 Zilla 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.

(2)The Presiding Officer shall scrutinise the nomination papers at the Zilla Praja Parishad office after 10.A.M on the date of the meeting and his decision as to the validity or otherwise of the nomination shall be final.

(3)The Presiding Officer shall publish the list of valid nominations on the notice board of the Zilla Praja Parishad on the same day atleast one hour before the time appointed for the meeting.

(4)Any candidate wishing to withdraw his nomination may do so by delivering a letter to that effect to the Presiding Officer before the commencement of the meeting.

(5)If only one candidate is duly proposed, he shall be declared to have been elected.

(6)If the number of candidates exceeds more than one for the said seat, the election shall be held by show of hands. The Presiding Officer shall then read out the names of contesting candidates. He shall thereafter record the number of votes polled for each such candidate as ascertained by show of hands. He shall announce the number of votes secured by each candidate and shall declare the candidate who secures the highest number of votes as elected.

(8)The Presiding Officer shall, immediately after declaring the candidate as elected, inform them that there will be held another meeting that day or the next day for the election of Chairperson and Vice-Chairperson of Zilla Praja Parishad and that a notice announcing the time, date, venue, etc. will shortly be placed on the notice board of the Zilla Praja Parishad in Form-VIII and he shall also request them to read it after the conclusion of the meeting.

17. Record of proceedings (Members (Co-opted)), Zilla Praja Parishad).

- Immediately after the declaration of the result of the election, the Presiding Officer shall, -

(b)publish on the notice board of the Zilla Praja Parishad a notice signed by him, stating the name of the person elected as Member (Co-opted) of the Zilla Praja Parishad and send a copy of such notice to the State Election Commission, the Commissioner, Panchayat Raj and the District Collector. A copy of this notice shall also be given to the candidate who is declared elected.

18. Filling up of Casual Vacancies of Members (Co-opted), Zilla Praja Parishad.

- A casual vacancy occurring in the office of a Member (Co- opted) of a Zilla Praja Parishad shall be filled in an ordinary meeting of the Zilla Praja Parishad within a period of eight weeks from the date of occurrence of such vacancy and the procedure laid down in this Part shall apply in all other respects.

Part V – Election of Chairperson and Vice-Chairperson of Zilla Praja Parishad

19. Convening of special meeting for election of Chairperson and Vice-Chairperson.

(1)On the same day on which the special meeting for election of members (Co-opted) of Zilla Praja Parishad is held and soon after the election of the members is over, a special meeting shall also be held by the District Collector in the office of the Zilla Praja Parishad at the hour to be announced under sub rule (8) of rule16, for the election of Chairperson and Vice-Chairperson in the manner hereafter laid down.

(2)Notice of the date and hour of such meeting shall be given in Form - VI to the members specified in clauses (i) to (iv) of sub-section (3) of section 177 atleast three clear days in advance of the date of the meeting fixed for the election of the Chairperson and Vice-Chairperson, Zilla Praja Parishad by the District Collector. In respect of Members (Co-opted), the notice in Form -VIII shall be affixed on the notice board of the Zilla Praja Parishad.

(3)If, for any reason, the election of the Chairperson or Vice-Chairperson is not held on the date fixed as aforesaid, the meeting for the election of the Chairperson or Vice-Chairperson shall be held on the next day, whether or not it is a holiday observed by the Zilla Praja Parishad and whether the Chairperson or Vice-Chairperson could not be elected on the next day also, the matter shall be reported to the State Election Commission for fixing another date for holding election.

20. Quorum for election of Chairperson or Vice-Chairperson.

(1)No meeting for the conduct of election of Chairperson and Vice-Chairperson of a Zilla Praja Parishad shall be held unless there be present at the meeting atleast one half of the number of members then on the Zilla Praja Parishad who are entitled to vote at the election, that is, members specified in clause (i) of sub-section (3) of section 177, within one hour from the time appointed for the meeting.Explanation. - For the purpose of this rule, in the determination of one-half of the members, any fraction below 0.5 shall be ignored and any fraction of 0.5 or above shall be taken as one.

(2)Where the Election of Chairperson or Vice-Chairperson could not be conducted in the first two special meetings convened for the purpose for want of quorum, the Chairperson or Vice-Chairperson shall be elected in the subsequent meeting or meetings convened for the purpose from among the members present without insisting for quorum.

21. Manner of Election (Chairperson and Vice-Chairperson, Zilla Praja Parishad).

(1)A candidate for the office of the Chairperson or Vice-Chairperson of a Zilla Praja Parishad shall be proposed by one member and seconded by another. If any candidate claims to be contesting on behalf of a recognised political Party, he shall produce an authorisation from the president of the Party in the State or a person duly authorised by the State President under his office sea1 and such authorisation shall be produced before the Presiding Officer before 10.00AM. on the day of the election. The names of all candidates, validly proposed and seconded, shall be read out along with the name of the Political Party which has set him up, by the Presiding Officer in the meeting.

(2)If only one candidate is duly proposed, he shall be declared to have been elected.

(3)If there are two or more candidates an election shall be held by show of hands and votes taken of the members present at the meeting.

(4)When an election notice is issued for conducting election to both the offices of Chairperson and Vice-Chairperson, no election to the office of the Vice-Chairperson shall be conducted, unless the office of the Chairperson is filled up. Only after the completion of election of Chairperson, the Presiding Officer shall conduct election to the office of Vice-Chairperson.

22. Disqualification for disobedience of Party whip (Zilla Praja Parishad).

(1)Every recognised political Party may appoint on behalf of that political Party a whip and intimation of such appointment shall be sent by the State President or a person authorised by him under his signature and seal and such intimation shall be sent to the Presiding Officer so as to reach him on or before 11.00 A.M. on the day preceding the day of election to the office of the Chairperson and Vice-Chairperson of the Zilla Praja Parishad.

(4)Any member of the Zilla Praja Parishad elected, on behalf of a recognised political Party shall cease to be a Member of the Zilla Praja Parishad for disobeying the directions of the Party whip so issued, in the manner hereinafter provided.

23. Record of Proceedings (Election of Chairperson and Vice-Chairperson).

- Immediately after the declaration of the result of the election, the Presiding Officer shall, -

(b)publish on the notice board of the Zilla Praja Parishad a notice signed by him stating the name of the person elected as Chairperson or Vice-Chairperson, as the case may be of the Zilla Praja Parishad and send a copy of such notice to the State Election Commission, Commissioner of Panchayat Raj and the District Collector. A copy of the notice shall also be given to the candidate who is declared to have been elected.

24. Filling up of casual vacancies (Chairperson and Vice-Chairperson, Zilla Praja Parishad).

(1)Every casual vacancy in the office of Chairperson or Vice-Chairperson of Zilla Praja Parishad shall be filled up within a period of six months from the date of occurrence of such vacancy in accordance with the rules in this Part.

(2)The notice of date and hour of the meeting in which the election to fill up a casual vacancy in the office of Chairperson or Vice-Chairperson of Zilla Praja Parishad is to be held shall be given in Form-IX to members at least three clear days in advance of such meeting. The meeting shall be presided over by the District Collector.Part - VI Miscellaneous

25. Postponement of Meeting.

- Notwithstanding anything contained in these rules, the State Election Commission may, for sufficient reasons to be recorded in writing, direct, from time to time, the postponement or alteration of the date of any meeting convened under these rules and the Presiding Officer concerned, shall give effect to the directions, issued.Form-I(See Rule 3(1))I ......................................................... (name) ........................................... District Collector hereby authorise Sri ....................................................... (Designation) to convene the special meeting of the members of Mandala Parishad ....................................................... for the election of Member (Co-opted) / President / Vice-President of the said Mandal Praja Parishad.

Place:	(Signature)
Date:	District Collector

Form-IINotice of Election(See Rules 3(2) and 8(2))Notice is hereby given to Sri ............................................. Member of the ............................................... Mandal Praja Parishad that a special meeting of the Members of the Mandal Praja Parishad will be held at (time) ................... on (date) ............................. at its office for the election of the Member specified in clause (v) of sub-section (1) of Section 149 of the Andhra Pradesh Panchayat Raj Act, 1994. The member is requested to make it convenient to attend the meeting.

(2)The following details regarding nominations are also furnished to the members for information:

(i)Nomination papers which shall be in Form-III appended to the 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 may be delivered to the Presiding Officer by the candidate or his proposer at the office of the Mandal Praja Parishad before 10.00 A.M on (date) .............................

(ii)The nomination papers will be taken up for scrutiny by the Presiding Officer at the office of the Mandal Praja Parishad on (date) ....................... between the hours of ...................... and ........................

(iii)The name of the persons whose nominations are valid will be published on the notice board of the Office of Mandala Parishad on (date) .......................... at .................................

(iv)Notice of withdrawal of any candidate from election may be delivered to the Presiding Officer by the candidate or his proposer at the Mandal Praja Parishad Office on (date) ............................... before (hour) ...............

(3)On the same day soon after the election of the member specified above, another meeting in which they will Participate will be held in the office of Mandal Praja Parishad for the election of the President / Vice-President of the Mandal Praja Parishad at the hour to be announced on the notice board of the office. If for any reason such an election is not held on that day, it will be held on the next day whether or not it is a holiday observed by the Mandal Praja Parishad.The Member is requested to make it convenient to attend that meeting also.

Place:	(Signature)
Date:	Designation

Form-III(See Rule 5(1))Nomination PaperElection of the Member of Mandal Praja Parishad .................................................I hereby nominate Sri/Smt/Kum........................... as a candidate for election as a member specified under clause (v) of sub-section (1) of Section 149 of the Andhra Pradesh Panchayat Raj Act, 1994.

1. Name of candidate's father / husband:

2. Full postal address of candidate:

My name is .................................... and I am the member of the Mandal Praja Parishad.Signature of Proposer.Signature of the Seconder.(To be filled by the Candidate)I, .................................................. the above mentioned candidate assent to this nomination. I am registered voter in this Mandal. My name is entered at Sl.No. ......................... in Section No......................... of the electoral roll for Gram Panchayat ........................................I am not less than twenty one years of age.I belong to .................................... community which is a religious / linguistic minority. Certificate is enclosed /furnished below:

Date	Signature of the Candidate.

Minority Community CertificateCertified that Sri/Smt./Kum ..................................................................... son/daughter of Sri ................................................................... residing at ................................................ belongs to .................................................. community which is a religious / linguistic minority community in the State.

Place:	Signature of the Gazetted Officer
Date:	M.L.A. / M.P (with seal)

Form-IV(See Rule 5(8) and 8(2))Notice of the Meeting for the Election of President / Vice-President, Mandal Praja ParishadNotice is hereby given to Sri ............................................................ Member of the Mandal Praja Parishad .................................................... who has been declared as such at the special meeting held today at (time) ..................... that another special meeting of the members of Mandal Praja Parishad will be held today i.e., on (date) ......................... at (time) .................... in the office of the Mandal Praja Parishad for the election of the President / Vice-President of the Mandal Praja Parishad.If for any reason, election is not held on the aforesaid date, it shall be held at the same time on the next day whether or not is a holiday observed by the Mandal Praja Parishad.The member is requested to make it convenient to attend the meeting.

Place:	(Signature)
Date:	Designation.

ToSri / Smt. / Kum.......................................Member of Mandal Praja Parishad........................................................Form-V(See Rule 13 (2))Notice of meeting for Casual election of President / Vice-President of Mandal Praja ParishadNotice is hereby given to Sri ....................................................................... Member of Mandal Praja Parishad ........................................................ that a meeting of the Members of Mandal Praja Parishad will be held at (time ) .................... on (date) .............. at its office for the Election of President / Vice-President, Mandal Praja Parishad in the existing vacancy.If for any reason, election is not held on the aforesaid date, it shall be held at the same time on the next day whether or not it is a holiday observed by the Mandal Praja Parishad.The member is requested to make it convenient to attend the meeting.

Place:	Signature
Date:	Designation.

ToSri / Smt./ Kum...................................Member of Mandal Praja Parishad,.........................................................Form-VI(See Rule 15(2))Notice of ElectionNotice is hereby given to Sri/smt./Kum. ............................................................. Member of the .................................................... Zilla Praja Parishad that a special meeting of the members of the Zilla Praja Parishad will be held at (time) .............. on (date) ...................... at its office for the election of the Member specified in clause (v) of sub-section (3) of Section 177 of the Andhra Pradesh Panchayat Raj Act, 1994. The Member is requested to make it convenient to attend the meeting.

(2)The following details regarding nominations are also furnished to the members for information:

(i)Nomination papers which shall be in Form VII appended to the Andhra Pradesh (Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson / Vice-Chairperson of Zilla Praja Parishad) Rules, 2006 may be delivered to the Presiding Officer by the candidate or his proposer at the office of the Zilla Praja Parishad before 10.00 A.M on (date) .........................

(ii)The nomination papers will be taken up for scrutiny by the Presiding Officer at the Zilla Praja Parishad on the date .................... between the hours of .............. and ..................

(iii)The names of the persons whose nominations are valid will be affixed on the notice board of the office of Zilla Praja Parishad on date .................. at (hour) ....................

(iv)Notice of withdrawal of any candidate from election may be delivered to the Presiding Officer by the candidate or his proposer at the Zilla Praja Parishad Office on (date) .......................... before (hour) .....................

(3)On the same day soon after the election of the member specified above, another meeting in which they will Participate will be held in the office of the Zilla Praja Parishad for the election of the Chairperson and Vice-Chairperson of the Zilla Praja Parishad at the hour to be announced on the notice board of the office. If for any reason such an election is not held on that day, it will be held on the next day whether or not it is a holiday observed by the Zilla Praja Parishad.The Member is requested to make it convenient to attend the meeting also.

Place:	(Signature)
Date:	Designation.

ToSri / Smt./ Kum.....................................................Member of Zilla Praja Parishad..........................................................Form-VII(See Rule 17(1))Nomination PaperElection of the Member of Zilla Praja Parishad ...................................I hereby nominate Sri/Smt./Kum. .................................................. as a candidate for election as a member specified under clause (v) of sub-section (3) of Section 177 of the Andhra Pradesh Panchayat Raj Act, 1994.

1. Name of candidate's father/husband:

2. Full postal address of candidate:

My name is .......................... and I am the member of this Zilla Praja Parishad.

Date:	Signature of the proposer
	Signature of the Seconder.

(To be filled by the Candidate)I, ....................................... the above mentioned candidate asset to this nomination. I am a registered voter in the district. My name is entered at Sl.No. .................. in Section No. ................. of the electoral roll of Gram Panchayat ............................................I am not less than twenty one years of age.I belong to ..................... community which is a religious / linguistic minority. Certificate is enclosed/ furnished below.

Date:

Signature of the Candidate.

Minority Community CertificateCertified that Sri/Smt./Kum. ............................ son/daughter of Sri ............................. residing at ....................................................... belongs to ................................ community which is a religious / linguistic minority community in the State.

Place:	Signature of the Gazetted Officer
Date:	M.L.A. / M.P (with seal)

Form-VIII(See Rule 16(8) and 19 (2))Notice of the Meeting for the Election of Chairperson / Vice-Chairperson, Zilla Praja ParishadNotice is hereby given to Sri/Smt./Kum. ........................................... Member of Zilla Praja Parishad ................................................... who has been declared as such at the special meeting held today at (time) ....................... that another special meeting of the Members of Zilla Praja Parishad will be held today, i.e, on (date) .................... at (time) ................ in the office of Zilla Praja Parishad for the Election of Chairperson / Vice-Chairperson of the Zilla Praja Parishad.If for any reason the election is not held on the foresaid date, it shall be held at the same time on the next day whether or not it is a holiday observed by the Zilla Praja Parishad.The Member is requested to make it convenient to attend the meeting.

Place:	Signature
Date:	Designation

ToSri/ Smt. / Kum. ................................................Member of Zilla Praja Parishad,....................................................................Form-IX(See Rule 28 (2))Notice of Meeting for Casual Election of Chairman / Vice-Chairman, Zilla Praja ParishadNotice is hereby given to Sri/Smt./Kum. .................................................... Member of Zilla Praja Parishad ................................................. that a meeting of the members of Zilla Praja Parishad will be held at (time) ................. on (date) ........................... at its office for the election of Chairman / Vice-Chairman, Zilla Praja Parishad in the existing vacancy.If for any reason, election is not held on the aforesaid date, it shall be held at the same time on the next day whether or not it is a holiday observed by the Zilla Praja Parishad.The Member is requested to make it convenient to attend the meeting.

Place:	Signature
Date:	Designation

ToSri/ Smt./Kum. ................................................Member of Zilla Praja Parishad......................................................................

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State of Andhra Pradesh - Act