Section 14 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
14. Publication of the list of contesting candidates.
(1)On the expiry of the time allowed for withdrawal of candidature under Rule 13(1), the Election Officer shall prepare a list in Form VII of persons whose nominations have not been rejected and who have not withdrawn their candidature which may be called as list of contesting candidates and publish it on the notice board of the Municipal Office forthwith whether or not it is a public holiday and in any case atleast twelve days before the date fixed for the election.(2)The names of the candidates shall be arranged with reference to surnames of the candidates in alphabetical order in Telugu. Where there is no surname the proper name shall be taken into consideration and where only the initials precede the proper name, the initials have to be ignored while arranging the names in the list of contesting candidates. If a poll is found to be necessary, the Election Officer shall also specify the distinctive symbols assigned to them under sub-rule (3). Provided that if two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residence or in some other manner. The names of such candidates shall be arranged in the order in which their nominations were received by the Election Officer.(3)If a poll is found to be necessary the Election Officer shall assign to every contesting candidate on distinctive symbol as per the provisions of paragraph 6 of the Registration of Political parties and Allotment of Symbols Order, 2001 issued by the State Election Commission and any other instructions issued by the State Election Commission in this behalf from time to time.(4)In every case where a symbol has been as signed to a candidate under sub-rule (3) such candidate or his election agent shall forthwith be informed of the symbol so assigned and be supplied with a specimen thereof by the Election Officer.
