Section 24(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(1)The Returning Officer shall with the prior approval of the District Election Officer, appoint a presiding officer for each polling station and such polling officer or officers to assist the presiding officer, as he thinks necessary :Provided that no person who is not a Government servant or a servant of any authority under the municipal Law' or any public undertaking under the State Government shall be appointed as Presiding Officer:Provided further that if a polling officer is absent from the polling station, the presiding officer may appoint any person, who is present at the polling station other than a person who has been employed by or on behalf of, or has been otherwise working for, a candidate in or about the election, to be the polling officer during the absence of the former officer, and inform the Returning Officer accordingly.
