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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(2)The Election Officer shall provide for each Presiding Officer such number of Polling Officers as may be necessary and may, if necessary, appoint one or more persons to assist the Presiding Officer in identifying the electors and such person shall neither be [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] nor employee of the Municipal Corporation concerned.