Section 4(3) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
(3)The dates appointed for the various stages of the election shall be subject to the following guidelines, namely -(a)the last date for making nominations shall be not earlier than fourth day and not later than tenth day after the publication of the notification referred to in sub-rule (1) whether or not it is a public holiday;(b)the date for the scrutiny of nominations shall be the day immediately following the last date for making nominations whether or not it is a public holiday;(c)the last date and time for withdrawal of the candidatures shall not be later than 3-0,clock in the afternoon of the third day succeeding that appointed for scrutiny of the nominations, whether or not it is a public holiday;(d)the date or dates on which a poll shall, if necessary, be taken, which or first of which shall be a date not earlier than the fifth day after the last date for withdrawal of the candidatures;(e)counting of votes shall be taken up -(i)for the offices of Ward Member and Sarpanch of the Gram Panchayat, after the completion of poll, on the same day; and(ii)for the offices of Member, Mandal Praja Parishad and Member, Zilla Praja Parishad, on the date and time appointed by the State Election Commission.
