Section 3 in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001
3. Preparation of Voting Machine by the Election Officer.
(1)Two separate Voting Machines shall be used one for Election to the Office of Mayor and another for Ward Member in cases of simultaneous elections.(2)The Balloting Unit of the voting machine shall contain such particulars in such language or languages as the State Election Commission may specify.(3)The names of the candidates shall be arranged on the Ballot Unit in the same order in which they appear in the list of the contesting candidates.(4)If two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residence or in some other manner.
