Section 31(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(1)A polling station shall have one or more polling booths. If a poll has to be taken, the Election Officer shall appoint forthwith a Presiding Officer and one or more Polling Officers, for each polling booth and may pay them reasonable remuneration for their services. The Election Officer shall provide for each Presiding Officer such number of clerks as may be necessary and may also, if necessary appoint one or more identifying Officers to assist the Presiding Officer in identifying the electors. The polling personnel shall not consist of any Members, or any officer, or other employee of the Municipality/Nagar Panchayat except those appointed as identifying officers:Provided that if a Polling Officer is absent from the polling station, the Presiding Officer may appoint any person who is present at the polling station other than a person who has been employed by or on behalf of or has been otherwise working for a candidate in or about the election, to be the Polling Officer during the absence of the former officer and inform the Election Officer, accordingly;Provided further that nothing in this sub-rule prevent the Election Officer from appointing the same person to be the presiding officer for more than one polling station in the same premises.
