Section 30(5) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(5)(1) Where a woman elector cannot be identified by the identification officers appointed under sub-rule (1) by reason of her observing Purdah'; she may be required to be identified by any of her near relatives unless she otherwise satisfies the Presiding Officer of her identity.
