Section 12(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)On the date appointed for the scrutiny of nominations, the candidates, their election agents, one proposer of each candidate and one other person duly authorised in writing by each candidate and no other person, except for the purpose of assisting the Election Officer may attend at such time and place as may be specified under Rule 1 and the Election Officer shall give such persons all reasonable facilities to examine the nomination papers of all candidates which have been received within time.
