Section 5 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
5.
The Election Officer shall prepare and publish a notice on the notice Board of the Municipality/Nagar Panchayat and in one or more conspicuous places in each ward of the Municipality/Nagar Panchayat for which election is due, in English and in the main language of the District stating--(a)the number of persons to be elected;(b)the wards for which they are to be elected;(c)the category for which it is reserved, namely, for the members of the Scheduled Tribes, the Scheduled Castes, Women and Backward Classes under Section 8(1)(a), (b), (c) or (d) of the Act as the case may be;(d)the date upto which, the places at which and the hours between which and to whom nomination papers shall be presented, which shall be a date not earlier than fourth day and not later than the tenth day after the date of publication of the election notice, whether or not it is a public holiday;(e)the date on which, the hours between which and the place at which the nomination papers will be taken up for scrutiny, such date being the date to the next date fixed for the presentation of nomination papers whether or not it is a public holiday;(f)the date on which and place or places at which the poll will be taken should there be a poll and the hours during which the poll will be taken and the hours so fixed shall be published in such manner as the Election Officer may direct: Provided that the total period allotted to any one day for polling at an election in a ward shall not be less than eight hours; and(g)the day on which and the place and the hour at which the Election Officer will commence counting of votes.
