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State of Maharashtra - Section

Section 8 in Nagpur rules Relating to the Election of Councillors

8.

(1)The polling officer shall keep order at the polling station, see that the election is fairly conducted and that no elector who has not placed his voting paper into ballot box takes it outside the polling station, shall regulate the number of electors to be admitted at one time and shall exclude all other persons except -
(a)the candidates 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 polling officer;
(b)the police or other servants on duty, and
(c)such other person as he may, from time to time, require for the purpose of identifying electors.
(2)[ The polling officer shall close a polling station at the hour fixed for the closing of the poll under rule 1 and shall not thereafter admit any elector into the polling station :Provided that, all electors present at I he polling station before it is closed shall be allowed to cast their votes.
(3)If any question arises whether an elector was present at the polling station before it was closed, it shall be decided by the polling officer and his decision shall be final.] [Substituted by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.]