Section 5 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
5.
The Election Officer shall prepare and publish a notice on the notice board of the Municipality/Nagar Panchayat and in one or more conspicuous places in each ward of the Municipality/Nagar Panchayat in English and in the main language of the District stating--(a)the category for which it is reserved in case of Municipal Councils/Nagar Panchayats for which the office of the Chairperson is reserved for Scheduled Tribes/Scheduled Caste/Women/Backward Classes under *[Section 23(1)(c)(i), (ii), (iii) and (iv)] of the Act;(b)the date, the place and the hours between which and to whom nomination papers shall be presented which shall be a date not earlier than the fourth day and not later than the tenth day after the date of publication of the election notice, whether or not it is a public holiday;(c)the date on which, the hours between which and the place at which the nomination will be taken up for scrutiny such date being the date next to the last fixed for the presentation of nomination papers whether or not it is a public holiday;(d)the time and place at which the poll will take place shall be published in such manner as the Election Officer may direct and the total period allotted to any day for polling at an election shall not be less than eight hours;(e)the time and the place at which the Election Officer will commence the counting of votes.]
