Section 35 in Assam Panchayat (Constitution) Rules, 1995
35. Identification of Electors.
(1)As soon as the voter enters the polling station, the Presiding Officer or the Polling Officer authorised by him in this behalf, shall check the voter's name and other particulars with the relevant entry in the electoral Roll and call out the serial number, name and other particulars of the votes.(2)No objections as to the eligibility of a voter at the election shall be made by any person other than a candidate or his appointed Agent and such objection shall be made to the Presiding Officer who shall dispose of the objection summarily and his decisions thereon shall be final.(3)In deciding the right of a person to obtain a ballot paper, the Presiding Officer or the Polling Officer as the case may be, shall overlook merely clerical or printing error in any entry in the electoral roll, provided he is satisfied that such person in identical with the voter to whom such entry relates.
