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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006

10. Manner of Election (President and Vice-President, Mandal Praja Parishad).

(1)A candidate for the office of the President or Vice-President of a Mandal Praja Parishad, shall be proposed by one member and seconded by another. If any candidate claims to be contesting on behalf of a recognised political Party, he shall produce an authorisation from the president of the Party in the State or a person duly authorised by the State President under his office sea1 and such authorisation shall be produced before the Presiding Officer before 10.00AM. on the day of the election. The names of all candidates validly proposed and seconded shall be read out alongwith the name of the Political Party which has set him up, by the Presiding Officer in the meeting.
(2)If only one candidate is duly proposed, he shall be declared to have been elected.
(3)If there are two or more candidates an election shall be held by show of hands and votes taken of the members present at the meeting.
(4)When an election notice is issued for conducting election to both the offices of President and Vice-President, no election to the office of the Vice-President shall be conducted, unless the office of the President is filled up. Only after the completion of election of President, the Presiding Officer shall conduct election to the office of Vice-President.
(5)The Presiding Officer shall thereafter record the number of votes polled, for each such candidates ascertained by show of hands. He shall announce the number of votes secured by each candidate and shall declare the candidate who secures the highest number of votes, as elected.
(6)In the event of there being an equality of votes between two candidates, the Presiding Officer shall draw lots in the presence of the members and the candidate whose name is first drawn shall be declared to have been duly elected.