Section 32 in The Sikh Gurdwaras Board Election Rules, 1959
32. Admission to poling station.
- The presiding officer shall regulate the number of electors to be admitted at any one time inside the place fixed for the poll and shall exclude therefrom all other persons except -(a)the polling officer;(b)every candidate, his election agent and one polling agent for each candidate;(c)persons authorised by the [Chief Commissioner Gurdwara Elections] [Inserted vide MOH Notification No. G.S.R. 302(E), dated 30.3.1995.] Commissioner, Gurdwara Elections and the returning officer;(d)public servants on duty [in connection with elections] [Added vide MOH Notification No. G.S.R. 302(E), dated 30.3.1995.];(e)a child in arm accompanying an elector;(f)a persona accompanying a blind on infirm elector who cannot move without help; and(g)such other persons as the presiding officer may from time to time admit for the purpose of assisting him in taking the poll.[33. Form of ballot papers. - (1) Every ballot paper shall have a counterfoil attached thereto and the ballot paper and counterfoil shall be in such form and the particulars therein shall be in such language or languages as the Chief Commissioner Gurudwara Elections may direct.(2)The names of the candidates shall be arranged on the ballot paper in the same order in which they appear in the list of validly nominated candidates prepared under Rule 22.(3)If two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residence or in any other manner as may be directed by the Chief Commissioner Gurudwara Elections.] [Substituted by Central Government Notification No. G.S.R.278(E) dated 4.4.2002.]
