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State of Andhra Pradesh - Section

Section 36 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

36.

The Secretary shall have the custody of the proceedings and records of the Wards Committee and may grant copies of any such proceedings and records on payment of such fees as the council may, by general or special order determine. Copies shall be certified by the Secretary as provided in Section 76 of the Indian Evidence Act, 1872 (Central Act I of 1872) and copies so certified may be used to prove the records of the Wards Committee in the same manner as they may, under sub-section (5) of Section 71 of the said Act, be used to prove the proceedings of that body.Appendix 1Form - IBallot Paper[See rule 6(3)]
Sl.No. Name of the Candidate Symbol assigned
1.    
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3.    
4.    
5.    
Form - II[See rule 11]Proceedings of the election of Chairperson of Wards Committee No. ....................... of ...................................... Municipal Council.This is to notify that Sri/Smt. ....................... has been declared elected as Chairperson of Ward Committee No. ........................................ comprising of Ward Nos. ................................. of ................................... Municipality of the meeting held on .......................................... in the premises of.SecretaryWard Committee No.