Section 33 in Himachal Pradesh Municipal Election Rules, 2015
33. Appointment of polling personnel.
(1)The Returning Officer shall appoint Presiding Officers and such number of Polling Officers, as he considers necessary, in respect of each polling station:Provided that if the Polling Officer is absent from the polling station, the Presiding Officer may - appoint any Government or Semi-Government or municipality servant, who is present at the polling station, as a polling officer during the absence of the former polling officer and inform the Returning Officer accordingly.(2)If the Presiding Officer, owing to illness or any other unavoidable cause is absent from the polling station, his functions shall be performed by such polling officer, as has been authorized by the Returning Officer to perform the functions during any such absence.
