Section 54 in The M.P. Panchayat Nirvachan Niyam, 1995
54. Admission to polling station.
- The Presiding Officer shall regulate the number of voters to be admitted at any one time inside the polling station and shall exclude therefrom all persons other than-(a)Polling officers;(b)Public servants on duty in connection with the election;(c)Persons authorised by the Commission, District Election Officer or the Returning Officer;(d)candidates, their election agents and, subject to the provisions of these rules, one polling agent of each candidate;(e)a child in arms accompanying a voter;(f)a person accompanying a blind or infirm voter who cannot move without help; and(g)such other person as the Returning Officer or the Presiding Officer may employ for the purpose of identifying the voters.
