Section 3A(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(1)(a)The conduct of Elections to all Municipalities/Nagar Panchayats in the State shall be under the superintendence, direction and control of the State Election Commission.(b)The Election Authority as may be appointed by the State Election Commission shall exercise such powers and to perform such functions in connection with the conduct of elections to the Municipalities/Nagar Panchayats.
