Section 16 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
16. Manner of Election of Members (Co-opted), Zilla Praja Parishad.
(1)A candidate for election of Member (co-opted) shall be nominated by means of a nomination paper in Form-VII duly proposed by one elected member and seconded by another elected member. On the nomination paper the candidate shall also sign the declaration therein expressing his willingness to stand for election. The nomination shall be filed before the presiding Officer at the office of the Zilla Praja Parishad before 10.00 AM on the date fixed for the meeting. No member shall propose or second more than one candidate. Nominations shall not be received after the appointed time.(2)The Presiding Officer shall scrutinise the nomination papers at the Zilla Praja Parishad office after 10.A.M on the date of the meeting and his decision as to the validity or otherwise of the nomination shall be final.(3)The Presiding Officer shall publish the list of valid nominations on the notice board of the Zilla Praja Parishad on the same day atleast one hour before the time appointed for the meeting.(4)Any candidate wishing to withdraw his nomination may do so by delivering a letter to that effect to the Presiding Officer before the commencement of the meeting.(5)If only one candidate is duly proposed, he shall be declared to have been elected.(6)If the number of candidates exceeds more than one for the said seat, the election shall be held by show of hands. The Presiding Officer shall then read out the names of contesting candidates. He shall thereafter record the number of votes polled for each such candidate as 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.(7)In the event of there being an equality of votes between the 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.(8)The Presiding Officer shall, immediately after declaring the candidate as elected, inform them that there will be held another meeting that day or the next day for the election of Chairperson and Vice-Chairperson of Zilla Praja Parishad and that a notice announcing the time, date, venue, etc. will shortly be placed on the notice board of the Zilla Praja Parishad in Form-VIII and he shall also request them to read it after the conclusion of the meeting.
