Section 58(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(2)On receipt of the intimation, the Election Officer, shall declare the said person to have been elected to the office of the Chairperson or a Member chosen by him. In default of such intimation, the Election Officer shall declare him to have been elected to the office of the Chairperson. In that case, election proceedings shall be started afresh for filling up the vacancy or vacancies to the office of the Member for which such person has been elected.
