Section 22 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
22.
Where any act or thing is required or authorised by or under these rules to be done in the presence of the polling or counting agent, the non-attendance, of any such agent or agents at the time and place appointed for the purpose shall not, if the act or thing is otherwise duly done, invalidate the act or thing done.
