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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(3) in The Bihar Municipal Election Rules, 2007

(3)If the Presiding Officer, owing to illness or other unavoidable cause, is obliged to absent himself from the Polling Station, his functions shall be performed by such Polling Officer as may be authorised in writing by the Returning Officer to perform such functions, during any such absence, and Presiding Officer in these Rules shall be deemed to include a Polling Officer so authorised:Provided that if the Presiding Officer is obliged to absent himself, he shall cause the Returning Officer to be informed of such absence immediately.