Section 64 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
64.
Notwithstanding anything contained in the foregoing rules, the State Election Commissioner or the Election Authority may, for special reasons empower the Election Officer to fix dates and periods other than those specified or fixed by order under these rules, for all or any of the stages of the election proceedings connected therewith.
