Section 5(1) in Tamil Nadu Farmers' Management of Irrigation Systems Election Rules, 2003
(1)The Collector or any other officer authorised by him shall appoint a Presiding Officer and Polling Officers for each polling station as he thinks necessary, but he shall not appoint any person who has been employed by, or on behalf of, or has been otherwise working for, a candidate in or about the election:Provided that only officers of the Government, Local Authorities, Cooperative Institutions or Undertakings owned by the State/Central Government or Aided Schools may be appointed for this purpose:Provided further that, if a Polling Officer is absent, the Presiding Officer may appoint any person who is present at the polling station other than a person who has been employed by, or acting on behalf of, the candidate or has been otherwise working for a candidate in or about the election, to be the Polling Officer and inform the Returning Officer accordingly.
