Section 35 in Haryana Municipal Corporation Election Rules, 1994
35. List of polling stations to be published, polling officers to be appointed and ban on meetings.
(1)The Returning Officer shall provide such number of polling stations as he may deem necessary and shall on the date specified under rule 21 in this behalf post at his office and at the office of the Corporation a list showing the polling stations so provided, the polling area or the group of voters for which they have respectively been provided and the hours during which they shall remain open for the poll.(2)No person shall be permitted to vote except at the poling station of the area to which according to the poll he belongs and within the period for which the polling station remains open.(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.(4)The Presiding Officer shall in addition to perForming any other duties imposed upon him by these rules be in general charge of all arrangements at the polling station and may issue orders as to the manner in which persons shall be admitted to the polling station and generally for the preservation of peace and order at or in the vicinity of the Polling Station.(5)No person shall convene, hold or attend any public meeting within the Corporation limits in any area of which poll is to be taken, during the period of forty-eight hours ending with the hours fixed for the conclusion of the poll for any election in the polling area.
