Section 42 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
42. Facilities for public servants on election duty.
(1)The provisions of rule 41 shall not apply to any person who produces at the polling station an election duty certificate issued by Returning Officer and seeks permission to cast his vote at that polling station although the polling station is different from the one where he is entitled to vote.(2)On production of such certificate the Presiding Officer shall -(a)obtain thereon the signature of the person producing it;(b)have the person's name and electoral roll number as mentioned in the certificate entered at the end of the marked copy of the electoral roll; and(c)issue to him a ballot paper, and permit him to vote, in the same manner as for an elector entitled to vote at that polling station.
