Section 36 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
36. Arrangements at Polling Station.
(1)Outside each polling station there shall be displayed prominently,-(a)a notice specifying the polling area, the serial number of electors in the relevant electoral roll who are entitled to vote at the polling station; and(b)a copy of the list of contesting candidates with the serial numbers and the symbols assigned to them.(2)At each polling station there shall be set up one or more voting compartments in which electors can record their votes, screened from observation.(3)Where the elections for Gram Panchayats and Mandal Praja Parishads and Zilla Praja Parishads are held simultaneously there shall be two ballot boxes kept in the polling station, one for the Member and Sarpanch of Gram Panchayat and the other for the Member of Mandal Praja Parishad and Zilla Praja Parishad. Where the elections are held separately only one ballot-box either for Gram Panchayat or for Mandal Praja Parishad or for Zilla Praja Parishad, as the case may be, shall be kept.(4)The names of the contesting candidates along with their symbols shall be displayed inside the polling station, above the ballot box to enable the voter to exercise his franchise without difficulty.(5)The Returning Officer shall provide at each polling station sufficient number of ballot boxes, copies of the electoral roll or such part thereof as contains the names of the electors entitled to vote at the polling station, ballot papers, instruments for stamping the distinguishing mark on the ballot paper and articles necessary for electors to mark the ballot papers, stationery and such forms as may be necessary.
