Section 144 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
144. Duties of presiding officer at polling station.
(1)The presiding officer shall keep order at the polling station ; shall see that the election is fairly conducted; shall regulate the number of votes to be admitted at one time; and shall exclude all other persons except-(a)the polling officers, the candidate and one agent of each candidate (hereinafter referred to as the polling agent) appointed in writing by the candidate, and authorised in this behalf by the Returning Officer.(b)police officers or other public servants on duty, and(c)such persons as the presiding officer may from time to time admit for the purpose of identifying electors.(2)At least seven days before the date fixed for the poll every candidate shall forward to the Returning Officer of the constituency the names of one agent and two relief agents appointed in writing by the candidate, to act as his polling agents at each polling station or polling booth:Provided that in case of the revocation of appointment of, or the death of polling agent, the Returning Officer may allow the appointment of another agent in his place at any time before the poll is taken.(3)The presiding officer shall close the polling station at the hour fixed in that behalf under Rule 14(1) so as to prevent the admission thereto of any other voter after that hour; provided that all voters admitted within the polling station before it is closed shall be entitled to have their votes recorded.(4)In emergencies such as disturbance of the public peace or the occurrence of a natural calamity the presiding officer may, with the approval of the Returning Officer close the poll the announce the adjournment of the poll to a subsequent day. The Returning Officer shall immediately report the circumstances to the Government.
