(1)The presiding officer may employ at the polling station such persons as he thinks fit to help in the identification of the electors or to assist him otherwise in taking the poll.(2)As each elector enters the polling station, the presiding officer or the polling officer authorised by him in this behalf shall check the elector's name and other particulars with the relevant entry in the electoral roll and then call out the serial number, name and other particulars of the elector.(3)Where the polling station is situated in a constituency, electors of which have been supplied with identity cards under the provisions of the Registration of Electors Rules, 1960, the elector shall produce his identity card before the presiding officer or the polling officer authorised by him in this behalf.(4)In deciding the right of a person to obtain a ballot paper, the presiding officer or the polling officer, as the case may be, shall overlook merely clerical or printing errors in an entry in the electoral roll, if he is satisfied that such person is identical with the elector to whom such entry relates.[35-A. Facilities for public servants on election duty. [ Inserted by S.O. 3662, dated 12.11.1964.](1)The provisions of rule 35 shall not apply to any person who produces at the polling station an election duty certificate in Form 12-B and asks for the issue of a ballot paper to him although the polling station is different from the one where he is entitled to vote.(2)On production of such certificate the presiding officer shall-(a)obtain thereon the signature of the person producing it;(b)have the person's name and electoral roll number as mentioned in the certificate entered at the end of the marked copy of the electoral roll; and(c)issue to him a ballot paper, and permit him to vote, in the same manner as for an elector entitled to vote at that polling station.]
