Section 25 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
25. Intimation by voters on election duty.
(1)A voter on election duty who wishes to vote by post at an election shall send an application in Form-XIV to the Returning Officer so as to reach him atleast seven days or such shorter period as the Returning Officer may allow before the date of poll and if the Returning Officer is satisfied that the applicant is such public servant and voter on election duty, he shall issue a postal ballot paper to him. The Returning Officer shall mark ,P.B, against his name in the marked copy of the electoral roll to indicate that a postal ballot paper has been issued to him.(2)Where such voter, being a Presiding Officer, Polling Officer or other public servant on election duty in the Ward/Territorial Constituency of which he is an elector, wishes to vote in person at an election in a Ward/Territorial Constituency and not by post, he shall send an application in Form-XV to the Returning Officer so as to reach him atleast four days, or such shorter period as the Returning Officer may allow, before the date of poll; and if the Returning Officer is satisfied that the applicant is such public servant and voter on election duty in the Ward/Territorial Constituency he shall(a)issue to the applicant an election duty certificate in Form-XVI;(b)mark ,EDC, against his name in the marked copy of the electoral roll to indicate that an election duty certificate has been issued to him, and(c)ensure that he is not allowed to vote at the polling station where he would otherwise have been entitled to vote.
