Section 30 in Assam Panchayat (Constitution) Rules, 1995
30. Admission to polling Station.
(1)The Presiding Officer shall regulate the number of electors to be admitted at a time inside the polling. station and shall exclude there from all other persons except-(a)the Polling Officers;(b)the candidates and one appointed polling Agents of each candidate;(c)persons authorised by the presiding officer;(d)a child on arms accompanying an elector;(e)a person accompanying blind or infirm electors who cannot move without help;(f)such person as the Deputy Commissioner or Sub-Divisional Officer as the case may be, or the Presiding Officer may employ for conducting election under these rules.(2)The Presiding Officer shall close the polling station at the hour fixed in this behalf and shall not admit thereto any elector after that hour:Provided that all electors present at the Polling Station before is closed, shall be entitled to cast their votes.(3)Any question that may arise as to whether an elector, for the purpose of the provision to sub-rule (2), be deemed to be present at the Polling Station before it is closed, shall be decided by the Presiding Officer and in this respect his decision shall be final.
