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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(4) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(4)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 one time and shall exclude all other persons except--
(a)the candidates and at each booth one agent of each candidate at a time (hereinafter referred to as the polling agent;)
(b)the Police or other public servants on duty;
(c)his own clerks and such persons as the Presiding Officer may from time to time admit for the purpose of identifying electors;
(d)a child in arms accompanying a voter; and
(e)the companion of blind and inform voters who cannot move without help.