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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(3) in Haryana Municipal Corporation Election Rules, 1994

(3)The Returning Officer shall appoint a Presiding Officer for each polling station and such number of polling officers as are considered necessary and if before or at the time of the poll the Presiding Officer or the Polling Officer refuses to act or becomes incapable of acting as such, the Returning Officer shall appoint another person to act as Presiding Officer or Polling Officer, as the case may be, and the Returning Officer may, at any time, if he thinks fit, appoint any other person so to act in place of any person previously appointed.