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 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(1) in Himachal Pradesh Municipal Election Rules, 2015

(1)The Returning Officer shall appoint Presiding Officers and such number of Polling Officers, as he considers necessary, in respect of each polling station:Provided that if the Polling Officer is absent from the polling station, the Presiding Officer may - appoint any Government or Semi-Government or municipality servant, who is present at the polling station, as a polling officer during the absence of the former polling officer and inform the Returning Officer accordingly.