Section 53(1) in The Bihar Municipal Election Rules, 2007
(1)Under the general control and direction of the State Election Commission, the Returning Officer shall establish one or more Polling Stations for each ward of the municipality and shall publish, in such manner as prescribed by the State Election Commission a list showing the Polling Stations so established and the wards for which such Polling Stations have respectively been established. The approval of the Commission on the list of Polling Station before the final publication shall be mandatory the State Election Commission may order change in the list of Polling Stations even after final publication, if sufficient and reasonable grounds for the same are brought to its notice.
