Section 26 in The Sikh Gurdwaras Board Election Rules, 1959
26. List of polling stations to be published and polling officers to be appointed.
(1)The returning officer shall select such number of polling stations as he may deem necessary and shall, not less than seven days before the first date of the dates fixed for the election, publish in the manner prescribed for the publication of rolls and notices in sub-rule (2) of rule 6 a list showing the polling stations so selected, the polling area for which each such station has been selected and the hours during which each such station shall remain open for the recording of votes, and no person shall be permitted to record his vote except at the polling station of the area to which according to the roll he belongs and during the hours specified in the list.(2)The returning officer shall appoint a presiding officer for each polling station and such other persons (hereinafter referred to as polling officers) to assist the presiding officer as he may deem necessary but he shall not appoint any person who has been employed by or on behalf of or has been otherwise working for, a candidate in or about the election. If the presiding officer, owing to illness or other unavoidable cause, absents himself from the polling station, his functions shall be performed by such polling officer as has been previously authorized by the returning officer to perform such functions during any such absence, and if a polling officer is absent from the polling station, the presiding officer may subject to the restriction imposed above, appoint any person who is present at the polling station to be the polling officer and inform the returning officer accordingly.The returning officer may at any time, if he thinks fit, appoint any other person to act in place of any person previously appointed.(3)The presiding officer shall, in addition to performing any other duties imposed upon by these rules, be in general charge of all arrangements at the polling station and may issue orders as to the manner in which persons shall be admitted to the polling station and generally for the preservation of peace and order at or in the vicinity of the polling station.
