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State of Goa - Section

Section 71 in The Corporation of the City of Panaji (Election) Rules, 2004

71. Identification of voters.

(1)The Presiding Officer may employ at the polling station such persons, as he thinks fit, to help in the identification of the voters or to assist him otherwise in taking the poll.
(2)As each voter enter the polling station, the Presiding Officer, or the Polling Officer authorized by him in this behalf, shall check the voter's name and other particulars with the relevant entry in the list of voters and then call out the serial number, name and other particulars of the voter.
(3)In deciding the right of a person to cast his vote the Presiding Officer or the Polling Officer, as the case may be, shall overlook merely clerical or printing errors in an entry in the list of voters, if he is satisfied that such person is identical with the voter to whom such entry relates.
(4)The identity of voters shall be decided on the basis of -
(i)Photo Identity Card issued by the Election Commission of India; or
(ii)Photo Identity Card issued by any Department of the Central or State Government; or
(iii)PAN Card issued by the Income Tax Department; or
(iv)Passport; or
(v)Student Photo identity card issued by a recognized educational institution; or
(vi)Driving licence issued by the Directorate of Transport; or
(vii)Photo Identity Card issued to an employee by the employer provided the name and designation of the issuing authority is clearly shown.