Section 23(b) 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
(b)publish on the notice board of the Zilla Praja Parishad a notice signed by him stating the name of the person elected as Chairperson or Vice-Chairperson, as the case may be of the Zilla Praja Parishad and send a copy of such notice to the State Election Commission, Commissioner of Panchayat Raj and the District Collector. A copy of the notice shall also be given to the candidate who is declared to have been elected.
