Section 57(1) in The M.P. Panchayat Nirvachan Niyam, 1995
(1)The Presiding Officer may employ at the polling station such persons as he thinks fit to help in the identification of the voters or to assist him otherwise in taking a poll.[(1-A) The State Election Commission may give such direction regarding identification of voter as it may deem proper and if any voter fails to establish his identification in accordance with such directions, the ballot paper shall not be issued to him and he shall be deprived from right of polling.] [Inserted by Notification No. F-1-6-2004-XXII-P-2, dated 22-12-2004.]
