Section 29 in The Rajasthan Municipalities (Election) Rules, 1994
29. Duties of presiding officers.
(1)The presiding officer shall keep order at the polling station, see that the election is fairly conducted and regulate the number of voters to be admitted at any one time inside the polling station and shall exclude therefrom all persons other than-(a)polling officers;(b)public servants on duty in connection with the election;(c)persons authorized by the State Election Commission;(d)candidates, their election agents and subject to the provisions of sub-rule (4) of rule 26 one polling agent of each candidate;(e)a child in arms accompanying a voter;(f)a person accompanying a blind or infirm voter who cannot move without help; and(g)such other persons as the presiding officer may from time to time admit for the purpose of identifying voters.
