Section 49 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
49.
(1)A Presiding Officer, Polling Officer, public servant, polling agent or election agent who being entitled to vote in the wards if duly appointed or authorised for duty at a polling 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 XV.(2)If a Presiding Officer, Polling Officer, Public servant, polling agent or election agent 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 [x x x] the names to and serial number and symbols assigned to the candidates, standing for election to 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 as the which the person, to whom the certificate is issued is ordinary 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; 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 42 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 the polling station at which the person is on duty be not in the ward in which he is entitled to vote, the Presiding Officer shall issue the ballot paper [x x x x] with instructions similar to those contained in item (ii) of Rule 40. The person shall proceed into the polling compartment and mark the ballot paper [x x x x] and place in an envelope. He shall then stick the envelope and hand over the cover to 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.
