Section 61 in Himachal Pradesh Municipal Election Rules, 2015
61. Admission to polling station.
- The Presiding Officer shall regulate the number of voters to be admitted, at anyone time inside the polling station and shall exclude therefrom all persons other than -(a)Polling Officer;(b)candidates and their agents;(c)Returning Officer or such other persons as may be authorized by him;(d)public servants appointed on duty in connection with the election by the election authorities ;(e)a child in arms accompanying a woman voter and a companion accompanying blind or infirm voter who cannot move without help;(f)such other person as the Presiding Officer may employ under sub-rule (2) of rule 57 and sub-rule (1)of rule 62; and(g)State Election Commissioner or such other persons as may be authorized by him.
