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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

7.

(1)If there is only one validly nominated candidate, he shall be declared to have been elected.
(2)If there are two or more candidates, an election shall be held by secret ballot.
(3)Where the election has to be conducted under sub-rule (2), a symbol shall be assigned to each candidate by the Secretary in consultation with the candidates. Serial numbers shall also be assigned to the candidates with reference to the alphabetical order of their surnames in Telugu. Where there is no surname, the proper name shall be taken into consideration and when initials only precede the proper name, the initials have to be ignored. The Secretary shall then announce to the members the serial numbers and symbols assigned to each candidates.