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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(4) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(4)The Presiding Officer shall keep order at the polling station, shall see that the election is fairly conducted, shall regulate the number of electors to be admitted at one time and shall exclude all other persons except--
(a)the candidates and at each booth one agent of each candidate at each booth at a time (hereinafter referred to as the polling agent);
(b)the police or other public servants on duty;
(c)his own clerks and such persons as the Presiding Officer may from time to time admit for the purpose of identifying electors;
(d)a child in arms accompanying a voter; and
(e)the companions of blind and infirm voters who cannot move without help.