Section 63(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(2)Pending the decision of the State Election Commissioner on any such reference made to them or the issue of final orders on any enquiry which the State Election Commissioner may institute upon receipt of information that an election is being or about to be held in contravention of the rules, it shall be lawful for the State Election Commissioner to direct the stay of the election proceedings at any stage thereof prior to the declaration of the results. Any election held continued in contravention of the orders of the State Election Commissioner under this rule, shall be void and of no effect whatsoever.
