Section 61 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
61.
(1)The name or names of the candidate or candidates duly elected shall be forwarded without delay by the Election Officer to the Director of Printing and Stationery, Government Central Press, Hyderabad for publication in the Andhra Pradesh and shall also be published on the notice board of the Municipal Office.(2)The Election Officer shall send a list of elected candidates to the Election Authority and the Collector concerned and also to the Revenue Divisional Officer concerned in case of first, second and third grade municipalities together with their address.
