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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2) in Andhra Pradesh Farmers Management of Irrigation Systems Rules

(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.