Section 17(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(1)When a poll is to be taken at the polling station each candidate or his election agent may appoint an agent and two relief agents to act as polling agent of such candidate at each polling station or, where a polling station has more than one polling booth, at each such polling booth for the poll as the case may be, and such appointment shall be made by a letter in writing in duplicate in Form-VI signed by the candidate for his election agent, if any, under intimation to the Election Officer atleast three days before the commencement of the poll.
