Section 32 in Jammu and Kashmir Panchayati Raj Rules, 1996
32. Removal from polling station for misconduct.
- If any person misconducts himself at a polling station, or fails to obey the lawful orders of the Presiding Officer or any Polling Officer appointed therefor, the Presiding Officer, or such Polling Officer, as the case may be shall immediately remove or order any Police Officer present there as to remove from the polling station the person so misconducting himself and such person shall not be allowed again to enter the polling station without the permission of the Presiding Officer or the Polling Officer.
