Section 32 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
32.
Notwithstanding anything herein before contained, the Election Officer may, at its discretion, if sufficient number of women suitable and willing to act as Polling Officer are available, provide a separate polling station for taking the votes of women electors for any polling area or make such other arrangements as may be necessary to ensure the privacy of such electors.
