Section 39(4) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(4)Where such voter, being a Polling Officer, Presiding Officer or other public servant on election duty in the ward of which he is an elector, wishes to vote in person at an election in a ward and not by post, he shall send an application in Form XXIII to the Returning Officer so as to reach him at least 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 he shall -(a)issue to the applicant an election duty certificate in Form XXIV(b)mark 'EDC' against him 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.
