Section 13(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Ordinary vacancies in the office of elected members shall be filled at ordinary elections which shall be fixed [by the State Election Commission] [Substituted 'by the election authority' by Act No. 22 of 2006, dated 19.4.2006.] to take place on such day or days within three months before the occurrence of the vacancies, as he thinks fit:Provided that the Andhra Pradesh Election Commissioner for Local Bodies may, for sufficient reasons to be recorded in writing, direct from time to time, the postponement or alteration of the date of an ordinary election or any stage thereof within the period of three months aforesaid and the election authority shall give effect to such directions.
