Section 63 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
63.
Notwithstanding anything contained in the foregoing rules, the *[State Election Commission] or the Election Authority may, for special reasons empower the Election Officer to fix dates and periods other than those specified by or under these rules, for all or any of the stages of the election proceedings connected therewith.
