Section 16(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(2)The State Election Commission shall on the receipt of a report from the Election Officer under sub-rule (1), call upon the recognised or registered political party, as the case may be, whose candidate has died, to nominate another candidate for the said poll within seven days of issue of such notice to such recognised or registered political party and the provisions of Rule 8 to 13 shall, so far as may be, apply in relation to such nomination as they would apply to other nominations:Provided that no person who has given a notice of withdrawal of his candidature under sub-rule (1) of Rule 13 before the adjournment of the poll shall be ineligible for being nominated as a candidate for the election after such adjournment.
