Section 14(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)On the expiry of the time allowed for withdrawal of candidature under Rule 13(1), the Election Officer shall prepare a list in Form VII of persons whose nominations have not been rejected and who have not withdrawn their candidature which may be called as list of contesting candidates and publish it on the notice board of the Municipal Office forthwith whether or not it is a public holiday and in any case atleast twelve days before the date fixed for the election.
