Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(3) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(3)The Presiding Officer shall keep order at the polling stations, shall ensure that the election is fairly conducted, shall regulate the number of electors to be admitted at one time and shall not allow any other persons except
(a)the candidates and at each booth one agent of each candidate at a time (hereinafter referred to as the polling agent) appointed in writing by the candidate with the prior approval of the Election Officer;
(b)the police or other public servants on duty; and
(c)his own clerks and such persons as the polling officer may from time to time admit for the purpose of identifying electors.