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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Bihar - Subsection

Section 61(1) in The Bihar Municipal Election Rules, 2007

(1)The Polling Officer shall keep order at the Polling Station, shall see that the election is fairly conducted, shall regulate the number of electors to be admitted at one time and shall exclude all other persons except-
(a)the Polling Officers,
(b)each candidate, his election agent and one Polling Agent of each candidate (hereinafter referred to as the Polling Agent) appointed in writing by the candidate, and authorised in this behalf by the Returning Officer;
(c)the police or other public servants on duty;
(d)the companion of blind or infirm electors who cannot move without help, and
(e)such other persons as the Presiding Officer may from time to time admit for the purpose of identifying voters or otherwise assisting him in taking the poll: