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] [Entire Act]

State of Jharkhand - Section

Section 22 in The Jharkhand Agricultural Produce Markets Rules, 2000

22. Polling station and officers.

- (i) The Election Officer shall provide sufficient number of polling stations for each constituency and he shall appoint a Presiding Officer and one or more Polling Officers for each polling station. He shall also, if necessary, appoint one or more officers to assist the Polling Officers in the identification of the voters provided that if a Polling Officer is absent from the polling station the Presiding Officer may appoint any person as a Polling Officer who is present at the polling station.
(ii)A Polling Officer shall, if so directed by the Presiding Officer, perform all or any of the functions of a Presiding Officer.
(iii)If the Presiding Officer, owing to illness or other unavoidable cause, is absent from the Polling Station his functions shall be performed by such Polling Officer as may be authorised in his behalf by the Election Officer.
(iv)The Presiding Officer shall be in general charge of all arrangements at the polling station and may issue orders as to the manner in which the persons shall be admitted to the Polling Station and generally for preservation of peace and order at or in the vicinity of the polling station. It shall be the duty of the Polling Officer to assist the Presiding Officer in performance of his duties.