Section 6 in Andhra Pradesh Farmers Management of Irrigation Systems (Election Tribunals in Respect of Water Users Associations, Distributory Committees and Project Committees) Rules, 1997
6. Copies of the petition to be served.
- The Election Tribunal shall, as soon as may be, cause a copy of the petition to be served on each respondent and on the concerned Election Authority. Copies shall also be affixed to the notice board of the Election Tribunal and of the Office of the Water Users Association, the Distributory Committee the Project Committee concerned. The or Election Tribunal may also call on the petitioner to execute a bond for such amount and with such sureties as he may require for the payment of any further costs. At any time within fourteen days after such service or affixing, any other candidate shall be entitled to be joined as a respondent on furnishing such security as may be demanded by the Election Tribunal.
