Section 11 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
11. Disqualification for disobedience of Party whip (Mandal Praja Parishad).
(1)Every recognised political Party may appoint on behalf of that political Party a whip and intimation of such appointment shall be sent by the State President or a person authorised by him under his signature and seal and such intimation shall be sent to the Presiding Officer so as to reach him on or before 11.00 A.M. on the day preceding the day of election to the office of the President and Vice-President of the Mandal Praja Parishad.(2)The person appointed as whip by the recognized political Party shall furnish a copy of the contents of the whip issued by him to the Presiding Officer at least an hour before the commencement of special meeting.(3)The person appointed as whip by a recognized political Party shall, in addition to a copy of the contents of the whip issued by him, also furnish a copy of the acknowledgement obtained from the members belonging to the Party on the service of the whip to them, to the Presiding Officer before the commencement of the meeting. If any member elected on behalf of the recognized political Party refuses to receive the whip issued by him, he shall record the same and furnish a copy of it to the Presiding Officer.(4)Any member of the Mandal Praja Parishad elected, on behalf of a recognised political Party shall cease to be a Member of the Mandal Praja Parishad for disobeying the directions of the Party whip so issued, in the manner hereinafter provided.(5)The Presiding Officer shall, on receipt of a written report from the Party whip within three days of the election that a member belonging to his Party has disobeyed the whip issued in connection with the election, give a show-cause notice to the member concerned as to why he should not be declared to have ceased to hold office and that he should make any representation within seven days from the date of the notice. The Presiding Officer shall consider any explanation given and pass a speaking order in the matter of cessation for disobedience of the whip. If no explanation is received, the Presiding Officer shall pass an order on the basis of the material available with him.
