Section 25(2) 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
(2)The following details regarding nominations are also furnished to the members for information:(i)Nomination papers which shall be in Form-III appended to the 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 may be delivered to the Presiding Officer by the candidate or his proposer at the office of the Mandal Praja Parishad before 10.00 A.M on (date) .............................(ii)The nomination papers will be taken up for scrutiny by the Presiding Officer at the office of the Mandal Praja Parishad on (date) ....................... between the hours of ...................... and ........................(iii)The name of the persons whose nominations are valid will be published on the notice board of the Office of Mandala Parishad on (date) .......................... at .................................(iv)Notice of withdrawal of any candidate from election may be delivered to the Presiding Officer by the candidate or his proposer at the Mandal Praja Parishad Office on (date) ............................... before (hour) ...............
