Section 60(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(2)The Election Officer shall intimate the name of the candidate elected to the office of the Chairperson of the Municipality/Nagar Panchayat together with his address to the Election Authority and the Collector concerned and in case of first, second and third grade municipalities to the Revenue Divisional Officer concerned also.
