Section 25 in Tamil Nadu Farmers' Management of Irrigation Systems Election Rules, 2003
25. Challenging of identity.
(1)Any candidate may challenge the identity of a person claiming to be a particular elector.(2)(a)The person challenged shall be warned of the penalty for impersonation;(b)The relevant entry in the electoral roll shall be read in full and the challenged person be asked whether he is the person referred to in the entry;(c)His name and address in the list of challenged votes in Form-21 shall be asked to be entered;(d)The challenged person shall be asked to affix his signature in the said list.(3)A summary inquiry shall be held into the challenge and may, for that purpose, -(a)request the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identity;(b)put the person challenged any question necessary for the purpose of establishing his identity and require him to answer them on oath; and(c)administer an oath to the challenger and any other person offering to give evidence.(4)If, after the enquiry, it is considered that the challenge has not been established, the person challenged shall be allowed to vote and if the challenge has been established, the person challenged shall be debarred from voting and such person shall be handed over to the Police personnel on duty for being dealt with in accordance with law.(5)The decision of the Presiding Officer for the polling station under sub-rule (4) shall be final.
