Section 30(1) in Assam Panchayat (Constitution) Rules, 1995
(1)The Presiding Officer shall regulate the number of electors to be admitted at a time inside the polling. station and shall exclude there from all other persons except-(a)the Polling Officers;(b)the candidates and one appointed polling Agents of each candidate;(c)persons authorised by the presiding officer;(d)a child on arms accompanying an elector;(e)a person accompanying blind or infirm electors who cannot move without help;(f)such person as the Deputy Commissioner or Sub-Divisional Officer as the case may be, or the Presiding Officer may employ for conducting election under these rules.
