Section 26 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
26. Attestation.
- A voter shall obtain attestation of his signature, but not of his vote on the postal ballot paper by a Gazetted Officer of the State or Central Government to whom the voter is personally known or to whose satisfaction the voter has been identified or(a)in the case referred to in clause (a) of sub-rule (3) of Rule 24 by such officer as may be appointed in this behalf by any commanding officer of the unit in which the voter is employed, and(b)in the case referred to in clause (b) of sub-rule (3) of Rule 24 by the Superintendent of the Jail or Commandant of the detention camp in which the voter is under detention.
