(5)The District Election Officer (Municipalities) shall appoint a Presiding Officer and as many Polling Officer or Officers as he deems necessary to assist the Presiding Officer for every polling station in each municipality:Provided that any person who is a Government servant or a servant of Government Company or servant of Government aided institutions may be appointed as Presiding Officer or Polling Officer:Provided further that when 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 the persons appointed by the candidate for the elections as Polling Officer and shall accordingly inform the District Election Officer (Municipalities):Provided also that the Polling Officer, subject to the direction of the State Election Commission, on being authorised by the Presiding Officer perform all or any of the functions of Presiding Officer under this Act and the rules framed thereunder.
