Section 6(4) in The West Bengal State Election Commission Act, 1994.
(4)[Subject to the provisions of the West Bengal Municipal Elections Act, 1994, and the rules made thereunder,] [Words and figures substituted for the words 'Subject to such rules as may be made by the State Government in this behalf,' by W.B. Act 47 of 1994.] the Municipal Returning Officer shall appoint such number of persons to be the -(a)Presiding Officer, and(b)Polling Officer,as may be necessary for holding elections or bye-elections to a Municipality:Provided that no person, who has been employed by or on behalf of, or has otherwise been working for, a candidate in or about the election or bye-election to a Municipality, shall be appointed to be the Presiding Officer or Polling Officer for holding such election or bye-election, as the case may be.
