Section 37 in Andhra Pradesh Farmers' Management of Irrigation Systems (conduct of Elections) Rules, 2003
37. Special election Programme.
- Notwithstanding anything contained in these Rules, where the election process is interrupted or the election programme has to be altered on account of the orders of any Court of Law or for other valid reasons to be recorded in writing, it shall be competent for the District Election Authority either generally or in respect of a specified Farmers Organization, to alter the election programme as he deems fit in the circumstances of the case and the Election Officer shall give effect to the same.Provided that where the election programme is re-notified under this Rule commencing from the activity of filing of nominations, the nominations already received need not be disregarded.
