Section 37 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
37. Admission to Polling Station.
(1)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 any one time inside the polling station and shall exclude there from all persons other than,-(a)his polling officers and such persons as the Presiding Officer may, from time to time, admit for the purpose of identifying electors;(b)other public servants on duty in connection with the election;(c)the candidates, their election agents, and one polling agent of each candidate at a time;(d)a child in arms accompanying an elector;(e)a person accompanying blind or infirm voters who cannot move without help; and(f)persons authorised by the State Election Commission.(2)Where a woman elector cannot be identified by the identification officers appointed for the purpose by reason of her observing 'purdah' she may be required to be identified by any of women voter in the queue or local women government employee unless she otherwise satisfies the Presiding Officer of her identity.
