Section 58(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(1)If any person has been elected as a Member of a ward or wards and also as Chairperson of the Municipality/Nagar Panchayat, he shall, by notice in writing signed by him, intimate to the Election Officer as to whether he chooses to be Chairperson or Member, to serve. Such intimation shall reach the Election Officer, within 15 days of the declaration of the last result of elections of the Municipality/Nagar Panchayat.
