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State of Bihar - Section

Section 33 in The Bihar Panchayat Election Rules, 2006

33. Discharge of the functions of the Presiding Officer due to unavoidable reason.

- If the presiding officer owing to illness or on any other unavoidable reason is compelled to be absent from the polling station, his functions shall be performed by such polling officer who has been so authorised previously by the Returning Officer to perform such functions during such absence.