Section 48 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
48. Public servants on election duty.
(1)A Presiding Officer, Polling Officer, or other public servant, who being entitled to vote in the ward, if duly appointed or authorised for duty at a poling station at which he is not ordinarily entitled to record his vote, may apply to the Election Officer concerned for a certificate entitling him to record his vote at the polling station where he is employed The said certificate shall be in Form XVIII.(2)If a Presiding Officer Polling Officer or other public servant, is on duty at a polling station not relating to the ward in which he is entitled to record his vote the election officer shall in addition to the certificate mentioned above, furnish the Presiding Officer concerned with particulars regarding the names of and serial number and symbols assigned to the candidates, standing for election in that ward, together with a ballot paper relating to such ward and an envelope(3)The Election Officer shall in either case immediately send a copy of the certificate to the Presiding Officer of the polling station at which the person, to whom the certificate is issued is ordinarily entitled to record his vote,(4)A person in possession of a certificate in the form prescribed in sub-rule (1) shall deliver the certificate to the Presiding Officer who shall thereupon issue to the person, a ballot paper in the same manner as to any other elector. Such ballot paper shall be dealt with in the following manner;(i)if the polling station at which the person is on duty relates to the ward in which he is entitled to vote, then the provisions contained in Rules 40 and 41 shall apply. The Presiding Officer shall at the end of the poll send the certificate to the Election Officer along with the statement mentioned in sub-rule (5) of Rule 52(ii)if he polling station at which the person is on duty is not in the ward in which he is entitled to vote, the Presiding Officer shall issue the ballot paper with instructions similar to those contained in sub-rule (2). The person shall proceed into the polling compartment and mark the ballot paper and place in an envelope He shall then stick the envelope and hand over the cover the Presiding Officer. The presiding Officer shall make up into separate packets for each ward, the covers in which votes have been so recorded the connected certificate being fastened to the covers, seal up each such packet in the manner specified in Rule 52 and forward the same to the election officer.
