Section 125(5) in The Bihar Panchayat Raj Act, 2006
(5)The District Election Officer (Panchayat) for every polling station, shall appoint a Presiding Officer (Panchayat) and to assist the Presiding Officer (Panchayat) shall appoint as many polling officer or officers as he deems necessary :Provided that any person who is a Government servant or a servant of Government Company or servant of Government aided institutions may be appointed as Presiding Officer (Panchayat)/Polling Officer:Provided further that a poling officer on being absent from the polling station, the presiding officer (Panchayat) may, under above proviso, appoint any person who is present at the polling station other than the persons appointed by the candidate or on his behalf or has been doing other work for him as polling officer and shall accordingly inform the District Election Officer (Panchayat):Provided further also that the polling officer subject to the direction of the State Election Commission, on being authorised by the Presiding Officer (Panchayat), perform all or any of the functions of Presiding Officer (Panchayat) under this Act and the Rules framed thereunder.
