Section 2 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
2.
(1)These rules shall apply to all the Municipal Councils and Nagar Panchayats in the State of Andhra Pradesh.(2)The Chairperson under Section 23 of the Andhra Pradesh Municipalities Act, 1965, shall be elected by the persons whose names appear in the electoral roll for the Municipality/Nagar Panchayat from among themselves.
