Section 14 in Andhra Pradesh Farmers Management of Irrigation Systems Rules
14. Voting.
(1)If poll has to be taken, the Election Officer shall appoint forthwith one or more polling officers at each polling station and may pay the remuneration as fixed by the Government for their services. The Election Officer shall provide for each Polling Officer such number of clerks as may be necessary and also, if necessary appoint one or more identifying officers to assist the Polling Officer in identifying the electors.(2)The Polling Officer shall see that the election is fairly conducted and to that end keep order at the polling station to regulate the number of electors to be admitted at one time, and shall exclude all persons other than :-(a)the candidates, and at each booth one polling agent at a time of each candidate appointed in writing by the candidate;(b)the police or other public servants on duty;(c)his own clerks and such persons as the polling officers may from time to time admit for the purpose of identifying electors;(d)persons authorised by the Government;(e)a child in arms or accompanying an elector; and(f)a person accompanying a blind or infirm elector who cannot move without help.(3)Where a woman elector cannot be identified by the identifying officers appointed under sub-rule (1) by reason of her observing purdah, she may be required to be identified by any of her near relatives unless she otherwise satisfied the Polling Officer of her identity.Explanation. - if any question arises as to whether a person is or is not a near relative within the meaning of this sub-rule it shall be decided by the Polling Officer and his decision shall be final.
