Section 48(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(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.
