Section 1(9) in Andhra Pradesh Farmers Management of Irrigation Systems Rules
(9)(a)The District Election Authority or any other officer authorised by him shall appoint a Polling Officer for each Polling station and such other polling personnel as he thinks necessary but he shall not appoint any person who has been employed by or on behalf of or has been otherwise working for a candidate in or about the election :Provided that if a polling clerk is absent, the Polling Officer may appoint any person who is present at the polling station other than a person who has been employed by or on behalf of or has been otherwise working for a candidate in or about the election to be the polling clerk and inform the Election Officer accordingly.Provided further that the polling personnel appointed for the conduct of poll for Member, Managing Committee and President of Water Users' Association, any other officer authorised by him in this behalf under this rule may, without a separate appointment conduct the poll for any other elective office for which the election is conducted simultaneously.(b)A polling clerk shall, if so directed by the Polling Officer, perform all or any of the functions of a Polling Officer under these Rules.(c)If a Polling Officer owing to illness or due to unavoidable cause, absent himself, from the polling station his functions, shall be performed by such polling clerk as has been previously authorised by the Election Officer to perform such functions during any such absence.(d)It shall be the general duty of the Polling Officer at the polling station to keep and maintain public order there at, and to see that the poll is taken in a fair manner.
