Section 37(1) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
(1)The Presiding Officer shall keep order at the polling station, shall see that the election is fairly conducted, shall regulate the number of electors to be admitted at any one time inside the polling station and shall exclude therefrom all persons other than, -(a)his polling officers and such persons as the Presiding Officer may, from time to time, admit for the purpose of identifying electors;(b)other public servants on duty in connection with the election;(c)the candidates, their election agents, and one polling agent of each candidate at a time;(d)a child in arms accompanying an elector;(e)a person accompanying blind or infirm voters who cannot move without help; and(f)persons authorised by the State Election Commission.
