Section 47 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
47. Admission to place fixed for counting.
(1)The Returning Officer shall exclude from the place fixed for counting of votes all persons except:-(a)persons appointed as counting supervisors and counting assistants to assist him in the counting;(b)persons authorised by the State Election Commission or by the Election Authority;(c)Public servants on duty in connection with the election; and(d)Candidates, their election agents and counting agents.(2)No person who has been employed by or on behalf of or has been otherwise working for a candidate in or about the election shall be appointed under clause (a) of sub-rule (1).(3)The Returning Officer shall decide which counting agent or agents shall watch the counting at any particular counting table or group of counting tables.(4)Any person who, during the counting of votes, misconducts himself or fails to obey the lawful directions of the Returning Officer may be removed from the place where the votes are being counted by the Returning Officer or by any police officer on duty or by any person authroised in this behalf by the Returning Officer.
