Section 8 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
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.
