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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(1)Returning Officer shall appoint a presiding officer for each polling station and such polling officer or officers as he thinks necessary, but shall not appoint any person who has been employed by or on behalf of or has been otherwise working for. a candidate in or about the election :Provided that, if a polling officer is absent from the polling station, the presiding officer may appoint any person who is present at the polling station, other than a person who has been employed by or on behalf of or has been otherwise Working for a candidate in or about the election, to be the polling officer during absence of the former officer and inform the Returning Officer accordingly.