Section 57 in The M.P. Panchayat Nirvachan Niyam, 1995
57. Identification of voters.
(1)The Presiding Officer may employ at the polling station such persons as he thinks fit to help in the identification of the voters or to assist him otherwise in taking a poll.[(1-A) The State Election Commission may give such direction regarding identification of voter as it may deem proper and if any voter fails to establish his identification in accordance with such directions, the ballot paper shall not be issued to him and he shall be deprived from right of polling.] [Inserted by Notification No. F-1-6-2004-XXII-P-2, dated 22-12-2004.](2)As each voter enters the polling station, the Presiding Officer or the Polling Officer authorised by him in this behalf shall check the voters name and other particulars with the relevant entry in the voters' list and then call out the serial number, name and other particulars of the voter.(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 errors in an entry in the voters' list, if he is satisfied that such person is identical with the voter to whom such entry relates.
