Section 11 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
11.
After the declaration of the result, the Secretary shall sign the proceedings in Form II indicating the name of the person elected as Chairperson. The Secretary shall thereafter send an attested copy of the said Form I to the Commissioner, Municipal Council for placing a copy of it on the Notice Board of the Municipal Office, under intimation to the District Collector, Commissioner and Director of Municipal Administration, Regional Director-cum-Appellate Commissioner of Municipal Administration and the Government.
