Section 33 in The Maharashtra District Planning Committee (Election) Rules, 1999
33. 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 the,-(a)Polling Officers,(b)public servants on duty in connection with the election,(c)persons authorised by the Returning Officer,(d)candidates, their election agents [and polling agents,] [These words were added by G. N. of 5.5.2000.](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 persons as the Returning Officer or the Presiding Officer may employ for the purpose of identifying the voter under sub-rule (1) of rule 35.
