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State of Tamilnadu - Section

Section 46 in Tamil Nadu Panchayats (Elections) Rules, 1995

46. Identification of electors.

(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)In deciding the right of a person to obtain a ballot paper or ballot papers, the Presiding Officer or the Polling Officer, as the case may be, shall overlook mere clerical or printing errors if any in the electoral roll, if he is satisfied that such person is identical with the elector to whom that entry relates.