Section 48(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)A Presiding Officer, Polling Officer, or other public servant, who being entitled to vote in the ward, if duly appointed or authorised for duty at a poling 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 XVIII.
