Section 10(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(1)On the date appointed for the scrutiny of nominations, the candidates their Election agent some proposer of each candidate and one other person duly authorised in writing by each candidate and except for the purpose of assisting the Election Officer no other person may attend at such time and place as may be specified under Rule 9 and the Election Officer shall give such persons all reasonable facilities to examine the nomination papers of all candidates which have been received aforesaid.
