Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(3) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(3)If the Presiding Officer, owing to illness or any other unavoidable cause, is obliged" to absent himself from the polling station, his' functions shall be performed by such polling officer as has been previously authorised by the Returning Officer to perform such functions during any such absence.