Section 12 in The City of Panaji Corporation Act, 2002
12. Power of State Election Commissioner to issue directions to prevent impersonation.
- The State Election Commissioner may, with a view to prevent impersonation of electors at the time of election, issue such directions, as he thinks fit, to the presiding officers and such directions may include instructing the electors to produce, at the time of polling, the photo identity cards issued to them under the provisions of the Representation of the Peoples Act, 1951.
