Section 35 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
35. Appointment of polling personnel.
(1)If a poll has to be taken, the Returning Officer shall appoint for each polling station one Presiding Officer, as many Polling Officers as may be authorised by the State Election Commission, and such other persons to assist the Presiding Officer.(2)The Presiding Officer shall ensure that votes are recorded at the Polling Station with absolute secrecy and he shall regulate the number of electors to be admitted at one time and shall exclude all other persons except-(a)the contesting candidates, their election agents and one polling agent at a time for each contesting candidate;(b)a child in arms accompanying an elector;(c)a person accompanying a blind or infirm elector who cannot move without help;(d)such other persons as the Returning Officer or the Presiding Officer may admit for the purpose of helping in the identification of the electors or in searching women electors or assisting him otherwise in taking the poll;(e)public servants on duty in connection with elections; and(f)such other persons as may be authorised by the State Election Commission and the State Election Officer as well as the District Election Officer.
